- (1.) THIS appeal is directed against the judgment and award dated 12.01.1999 passed by the Motor Accident Claims Tribunal, Udaipur ('Tribunal'), whereby, for the injuries suffered by the claimant, he has been awarded a sum of Rs.1,26,000/- alongwith interest @ 12% per annum and it has further been directed that if the amount of award is not been paid within a period of one month, the said award would carry interest @ 15% per annum from the date of filing application for compensation ('application') i.e. 10.01.1994.
(2.) THE facts in brief are that an application was filed with the averments that the claimant was travelling in the bus belonging to the Corporation and the same was being driven rashly and negligently by the driver of the bus, who lost control and collided with a truck, which was standing on the side of the road, which resulted in serious injuries to the claimant; a sum of Rs.9,99,500/- was claimed as compensation. The application was resisted by the Corporation and after evidence was led by the claimant, the Tribunal came to the conclusion that the bus was being driven rashly and negligently and that the claimant was entitled to compensation of Rs.1,26,000/- alongwith interest as indicted hereinbefore.
(3.) THE Tribunal awarded a sum of Rs.50,000/- towards physical and mental shock, Rs.30,000/- towards medical expenses, Rs.20,000/- towards inability of the claimant to walk/drive vehicle, Rs.7,000/- towards attendant's salary and Rs.5,000/- towards conveyance expenses.;