- (1.) The appeal is preferred by IFFCO TOKIO General Insurance Company Limited, aggrieved by the quantum of compensation fixed by the Tribunal.
(2.) On 06.05.2009 at about 7.30 P.M. when the 1 st respondent Ishwar Singh was proceeding from his village to computer center Singhana Road, Narnaul on his motorcycle, the tractor trolley bearing registration No. HR-35D-3264 driven by its driver in a rash and negligent manner came from the front side of it and collided with the claimant's motorcycle. He sustained multiple grievous injuries in the accident. He claimed Rs. 25 lacs as compensation.
(3.) The Tribunal arrived at the income of the claimant at Rs. 8000/- per month based on the salary certificate and the evidence of the claimant and PW6 Satendar, Clerk, attached to G.S.W. Rewari.;