- (1.) HEARD learned counsel.
(2.) THIS appeal by New India Assurance Co. Ltd. is directed against the award of M. A. C. T. , Beawar while deciding Claim Case No. 10 of 1989 (138 of 1988 ).
(3.) DR. Lalit Kumar Bhutani, an eminent Professor working in All India Institute of Medical Sciences (for short as 'aiims'), Delhi while on his way from Ranakpur to Delhi in Maruti car No. DDU 1007 met with an unfortunate accident with tanker bearing registration No. GRS 5988 being driven in a rash and negligent manner by respondent No. 1, driver Narain Singh near beawar and as a result of said accident on 23. 8. 1987, said Dr. Lalit Kumar Bhutani, claimant-appellant suffered the following injuries: (i) Vertical split fracture olecranon right ulna with a large lacerated wound over back of elbow. (ii) Fracture acetabulum (comminuted) with posterior dislocation of right hip. (iii) Multiple fractures of 1st, 2nd, 3rd, 5th, 7th and 8th ribs left hemithorax. There were double fractures in three of these ribs. There was no haemopneumo-thorax. (iv) Fracture of the proximal phalanx of the left ring finger. (v) Multiple abrasions over face and body. (vi) He also had pain and effusion in the left knee. ;