- (1.) S.B.C.M.A. No. 2016 of 2010 has been filed by the New India Assurance Company Ltd. against the award dated 24.6.2010 passed by Judge, Motor Accident Claims Tribunal, Jaipur City Jaipur, in MACT cases No.610/08 whereby claim petition of the claimant was allowed and he has been granted compensation in the amount of Rs. 5,95,000/- The claimant in SBCMA No.2016 of 2010 filed cross objections for enhancing the amount of compensation awarded to him.
(2.) The facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.
(3.) Brief facts of the case are that on 22.12.2007 at about 9.45 p.m. when the complainant was going by his motor cycle No. se at Jagatpura, then near JLN Marg crossing Girdhar Marg, an Indica Car bearing No. RJ 14 5 C 5467 dashed him consequently he sustained injureis. His right leg was amputated from right knee and also sustained fracture of right fingers. In respect of the accident an FIR No.1058/07 was registered at Police Station Malviya Nagar, Jaipur wherein the police after investigation filed the charge sheet against the respondent No.2 driver of the car.;