Mahesh Chandra Sharma, J. - (1.) This Misc. appeal has been filed by the appellant Insurance Company against the award dated 28-1-2009 passed by the Judge, Motor Accident Claims Tribunal, Ajmer (for short 'the MACT') in claim case No. 299/2008 whereby the Claim petition filed by the claimant-respondent No. 1 has been allowed and an award for Rs.18,97,500/- along-with interest @ 7.5% per annum has been passed in favour of the claimant respondent No. 1 and against appellant and non-claimants respondents jointly and severally.
(2.) Brief facts of the case are that on 11-1-2008 at about 11:00 p.m. the respondent No. 2 was driving the truck trailor bearing HR-55C-3221 rashly and negligently which hit the respondent claimant No.1 when he was driving the motor-cycle bearing RJ-01/14M 7856, as a result of which the claimant respondent No. 1 sustained grievous injuries. He got fractured in his left leg and his leg was amputed above the knee joint.
(3.) Thereafter, the FIR was lodged Claimant respondent No. 1 filed claim petition before the MACT stating therein that at the time of alleged incident he was 25 years of age and he used to earn Rs.14,324/- per month.;