SUDHIR AGARWAL,J. - (1.) Heard Sri Ajay Singh, Advocate, for appellant and perused the record.
(2.) This appeal under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as "Act, 1988") has been preferred by National Insurance Company Limited (hereinafter referred to as "defendant-appellant") aggrieved by judgment and award dated 01.11.2017 passed by Sri Smt. Adesh Nain, Motor Accident Claims Tribunal/Additional Sessions Judge, Court No. 10, Meerut (hereinafter referred to as "Tribunal") in Motor Accident Claim Petition No. 1304 of 2012 awarding compensation of Rs. 7,73,084/- to claimant-respondent along with simple interest at the rate of 7 per cent per annum.
(3.) Claimant-respondent, Subhash Chandra, riding motorcycle, was going from his residence to Bhorakhurd, District Muzaffar Nagar on 23.08.2012 when at around 3.00 PM, at the turn of Bhorakhurd Shahpur, Bus No. HR-46/A-0563, driven negligently by Driver dashed his Motorcycle causing serious injuries to claimant. He was taken to Hospital but despite treatment has suffered complete disability and therefore instituted aforesaid Claim Petition for awarding compensation of Rs. 24,83,000/- with 18 per cent interest.;