Mahesh Chandra Sharma, J. - (1.) This misc. appeal has been filed by the appellant against the award dated 30.8.2001 passed by learned Judge, Motor Accident Claims Tribunal, Hindauncity (for short 'the learned Tribunal') in claim case No. 81/98 whereby the claim petition filed by the appellant claimant has been partly allowed.
(2.) Brief facts of the case are that on 30.6.1997 he and other persons were travelling in Mini Bus N. RJ-25P-310 and suddenly the said bus was turned down due to rash and negligent driving of the bus driver and the appellant claimant sustained serious injuries along-with other persons. The report to the said incident was lodged at P.S. Hindauncity bearing No. 450/97.
(3.) Thereafter, the claimant filed claim petition before the learned Tribunal. Only the Insurance Company filed the reply. Statements of the witnesses were recorded. On the basis of the pleadings of parties, the learned Tribunal framed the issues.;