- (1.) This appeal has been filed by the National Insurance Company Ltd. against the award dated 1.9.2009 passed by Judge, Motor Accident Claims Tribunal, Ajmer in MACT cases No. 366/2008 whereby claim petition of the claimant- respondent No. 1 was allowed and she has been awarded compensation in the amount of L 1,00,000/- for the injuries received by her.
(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 20.7.2005 the claimant respondent No. 1 was going in Maruti Van No. RJ 01 U 0124, and when she reached near Thikaria Stand Circle at Ajmer then a unknown Truck came with High Speed and hit the Maruti Van in which she sustained various injuries. It was pleaded that she was 50 years old at the time of accident and earning L 3,000/- per month from tailoring and Kasida work. It was pleaded in the claim petition that she was sitting as Barati in the Maruti Van.;