Tapan Kumar Dutt, J. - (1.) This Court has heard the learned advocates for the respective parties.
(2.) The claimant/respondent no. 1 filed an application under Section 163A of the Motors Vehicles Act, 1988 claiming certain amount of compensation on account of injuries on his left hand and right hand and amputation on his right leg knee, which, according to the claimant/respondent no. 1, has caused permanent total disablement.
(3.) It appears that the claimant was driving a lorry being no. WB- 23A/3517 and he was running the said lorry at NH-6. There was a head-on collision with lorry no. WGR-0712 which was coming from the opposite direction. It appears that the said lorry no. WB-23A/3517 was insured by the appellant Insurance Company and the lorry no. WGR-0712 was insured by the respondent no. 4.;