Mahesh Chandra Sharma, J. - (1.) THIS appeal has been filed against the judgment and award passed by MACT. Brief facts of the case are that on 18.9.1998, the claimant respondent no. 1 along -with his family members was going from Kekri to Kishangarh in a car bearing no. RRG -9246. The non claimant -respondent no. 2 was driving the car, when it collided with Trailer No. HR 38 5221 parked on the road side and as a result of which the claimant suffered injuries and his left hand was amputated.
(2.) THEREAFTER claim petition was filed, notices were issued, issues were framed, evidence was recorded and after hearing both the sides, the learned Tribunal decreed an amount of Rs. 2,81,700/ - in favour of claimant and against the non claimants. The Insurance Company has filed the aforesaid appeal challenging quantum of compensation.
(3.) LEARNED counsel for the Insurance Company contended that the finding of the learned tribunal regarding issue no. 1 holding the driver of the car sole negligent is not just and proper and evidence available on record. It was an inevitable accident and no negligence can be attributed on the part of the driver. He further submits that the finding of the learned Tribunal regarding issue no. 2 holding the Insurance company liable to pay unreasonable and excessive amount of compensation to the claimant in absence of any material on record to support the income of the claimant is wholly arbitrary, illegal and erroneous. Thus, the impugned award is liable to be quashed and set -aside.;