- (1.) RAJEEV Gupta, C. J. Mr. T. A. Khan, learned counsel for the appellant. Mr. B. P. Nautiyal, learned counsel for respond ent No. 1.
(2.) WITH the consent of the learned counsel for the parties, the appeal is fi nally heard. This is insurer's appeal against the award dated 25-02-2005 passed by Motor Accident Claim Tribunal/district Judge,. Pauri Garhwal in Motor Acci dent Claim Petition No. 90 of 1999, whereby the Tribunal awarded compen sation of Rs. 3,18,000/- to respondent No. 1 Maan Bahadur. Claimant Maan Bahadur claimed compensation of Rs. 8,04,000/ - for the injuries sustained by him in the accident, which took place on 0/-02-1999 when the offending vehicle Truck bearing registration No. UP 07b -1005 met with an accident resulting in seri ous injuries to claimant Maan Bahadur.
(3.) APPELLANT Oriential Insurance Company Ltd. contested the claim on several grounds. The Insurance Com pany even disputed the accident itself. The Tribunal, on the evidence led by the parties, held that claimant Maan Bahadur suffered injuries in the accident; the accident took place on ac count of rash and negligent driving of the driver of the offending vehicle Truck bearing registration No. U. P. 07b -1005; and that the offending vehicle was in sured with appellant Oriental Insurance Company Ltd. at the relevant time. Considering the evidence led by the claimant in regard to the injuries suf fered by him in the accident and the amount spent on treatment, the Tribu nal awarded compensation of Rs. 3,18,000/- to the claimant.;