Mahesh Chandra Sharma, J. - (1.) This appeal has been filed against the judgment and award dated 27-6-2012 passed by MACT, Beawar, District Ajmer, whereby the learned Tribunal has awarded Rs.1,25,799/- in favour of claimant-respondent with interest @ 6% from 7-2-2011 till the amount is actually realised.
(2.) Brief facts of the case are that on 3-10-2010, claimant was going on motor cycle No. RJ-36-SA-6746 to take petrol at Udaipur road Chungi Naka at about 10.15 p.m. From opposite side a motor cycle No. RJ-36-SC-5891 being driven by its driver in rash and negligent manner came and hit the claimant, as a result of which the claimant sustained injuries. After six days, the FIR was lodged and claim petition was filed. Notices were issued, written statement was filed, issues were framed, evidence was submitted by both the parties. Thereafter the Tribunal passed the award of Rs.1,25,799/-, as mentioned hereinabove.
(3.) Against the said judgment and award dated 27-6-2012 passed by the Tribunal, the Insurance Company has submitted the appeal.;