JITENDRA CHAUHAN, J. - (1.) The present appeal has been filed by the Insurance Company, challenging the impugned Award dated 10.12.2007, passed by the learned Motor Accidents Claims Tribunal, Panipat (for short 'the Tribunal') The claimant-respondent No. 1 has also filed cross-objection, seeking enhancement of the compensation.
(2.) Learned counsel for the appellant contends that there is a huge delay of 72 days in lodging the FIR. The medical record i.e. admission chart from 10.12.2007 to 19.12.2007 is in the name of Pawan Kumar. The appellant's name being Hoshiar Singh is some different person. In the police record, also his name is mentioned as Pawan Kumar and not Hoshiar Singh. He further submits that compensation awarded by the learned Tribunal is on the higher side.
(3.) On the other hand, learned counsel appearing for respondent No. -1 Cross-objector (claimant) submits that the claimant filed the claim petition in the name of "Hoshiar Singh alias Pawan Kumar". He further submits that the appellant suffered permanent disability to the extent of 90%, (amputation of both legs below knee). The appellant was 25 years of age at the time of accident and no amount has been awarded towards loss of amenities of life and marriage prospects. He prays for the enhancement of the compensation.;