- (1.) THIS appeal is at the instance of a claimant and is directed against an award dated 31st May, 1995 passed by the learned judge, Motor Accident Claims Tribunal, Third Court, Burdwan in M. A. C. Case No. 229 of 1992 thereby disposing of an application under Section 166 of the Motor Vehicles Act by directing the Insurance Company to pay a sum of Rs. 50,400/- as compensation for the injury sustained by him while acting as "khalasi" of the offending vehicle itself.
(2.) BEING dissatisfied, the claimant has come up with the present appeal.
(3.) THERE is no dispute that the appellant was a Khalasi of the lorry bearing No. WMK-1988 which caused the accident, as a result, the left leg of the appellant was amputated at Burdwan Medical College and Hospital. He claimed Rs. 1,50,000/- as compensation on the allegation that the owner of the vehicle used to pay Rs. 1,200/- a month as his salary. There is no dispute that the claimant was aged 29 years at the time of accident.;