S.D.AGARWALA, J. - (1.) THESE are two appeals filed against the judgment dated 5th November 1977, passed by the Motor Accident Claims Tribunal, Bareilly. First Appeal From Order No. 83 of 1978 has been filed by the National Insurance Company Limited, Bareilly, against the award of compensation in favour of the claimant while First Appeal From Order No. 91 of 1978 has been filed by the claimant for enhancement of compensation.
(2.) I have heard the learned Counsel for the parties in both the appeals. On 8th December, 1974, an accident took place between a Mini Bus No. UPO 2131 belonging to Mohammad Iftikhar Ahmad and Mohammad Israr Ahmad against a scooter belonging to one Satya Prakash. The case set up by the claimant was that the claimant was going on a scooter along with one Bal Kishan Agrawal from Bareilly to Ramganga. A mini bus was coming from the side of Ramganga. An accident took place and, consequently, Satya Prakash, the claimant, sustained a fracture in his leg and remained under treatment in the Mission Hospital, Bareilly for a long period. In consequence of this accident, the claimant has suffered a permanent physical disability. This disability has been caused due to the accident.
(3.) SATYA Prakash, the claimant, made a claim for a sum of Rs. 50,000/- as compensation.;