Mansoor Ahmad Mir, J. - (1.) The subject matter of this appeal is the award and order, dated 27th April, 2005, made by the Motor Accident Claims Tribunal II, Sirmaur District at Nahan, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 04N/ 2 of 2003, titled as Nishant Surya v. Hari Ram & another , whereby compensation to the tune of Rs. 1,52,660/along-with interest @ 9% per annum was granted in favour of the claimant-respondent No. 1 and against the appellant insurer from the date of the petition till its realisation (hereinafter referred to as "the impugned award"). Brief facts:
(2.) The claimant-respondent No. 1, who was employed as conductor, became the victim of the motor vehicular accident, on 8th July, 2002, which was caused by the offending vehicle truck bearing registration No. HP161176, being driven rashly and negligently by its driver, namely Surrender, near Andheri, and sustained multiple grievous injures.
(3.) The claimant-respondent No. 1 filed the claim petition for grant of compensation to the tune of Rs. 6,00,000/as per the breakups given in the claim petition.;