Saral Srivastava, J. - (1.) Heard Sri Rakesh Bahadur, learned counsel for the appellant, Sri Sumit Daga, learned counsel for the claimant/respondent no.-1 and Sri Radhey Shyam, Advocate for the National Insurance Company.
(2.) The present appeal has been filed by the New India Assurance Company challenging the award dated 05.06.2008 passed by the Motor Accidents Claim Tribunal/Additional District Judge, Court No.11, Muzaffarnagar in Motor Accident Claim Petition No. 154 of 2005 whereby the Tribunal has awarded Rs. 7,67,150/- with 6% interest as compensation to the claimant/respondent no.1.
(3.) The claimant/respondent no.1 instituted a claim petition claiming compensation of Rs. 87,22,000/- for the injuries suffered by her in an accident on 28.01.2004. In the claim petition, the claimant/respondent no.1 stated that the she was travelling in a Tata Indica Car No.DL-8S-X-0061 from Baghpat to Muzaffarnagar, and while Tata Indica Car No.DL-8S-X-0061 was moving towards Sakauti, it was hit by a Truck Tanker No. U.P.15-C-7581 coming from the opposite direction which was being driven rashly and negligently. It was further stated that claimant suffered severe injuries on her face. She has lost her right eye due to the injuries sustained and cannot perform her daily routine work for which she has to keep two helpers to help her in doing daily routine work.;