- (1.) THE present appeal has been filed by the injured Satya Narain, feeling aggrieved by the award dated 01.01.1998 passed by the Motor Accident Claims Tribunal, Bhilwara in Case No.472/1994 (Satya Narain Vs. Shyoji Ram Mali & Ors.), whereby, his claim petition has been partly accepted and he has been awarded a sum of Rs.1,55,000.00 alongwith interest @ 12% per annum from 20.07.1994.
(2.) ON 03.06.1994 at around 7:30 A.M. the appellant was proceeding as a pillion rider on a Scooter No.RJ06 M 9262 on Bhilwara ­ Mandal Road when he met with an accident with a Truck No.RSD 5017. The vehicle ran over the left leg of the appellant, due to which, he sustained grievous injuries and the said left leg of the appellant had to be amputated as a result of the accident. The appellant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 claiming Rs.10,00,000.00 as compensation under various heads. It was claimed that at the time of accident the appellant was aged 36 years and claimed to be earning Rs.3,000.00 per month from a grocery shop.
(3.) THE claim was contested by the respondents and the Claims Tribunal framed several issues. On behalf of the appellant three witnesses were examined and several documents including disability certificate and treatment bills were got exhibited. The respondents did not produce any evidence.;