G.M. Lodha, J. - (1.) These are two appeals arising from the same judgment of the Motor Accident Claims Tribunal, Kota dated May 12, 1986 awarding compensation of Rs. 33,000 together with interest of 6 per cent.
(2.) On 20th July, 1977 at about 4.00 p. m the claimant respondent was coming on his motor cycle RSR 2370 from Pipalda to Kota. Dinesh Singh was pillion rider on the aforesaid motor cycle. Truck No. RSR 2856 driven rashly and negligently by the opposite party No. 3 coming from Kota and knock down the motor cycle resulting in the injuries to the appellant. Tejmal sustained injuries on his leg and Dinesh Singh on his forehead and right hand. Both were removed to Kota Hospital and Dinesh Singh was discharged on 31-7-1977 and Tejmal remained under treatment for much more time. He was removed to Santakba Durlabhju Hospital at Jaipur and remained there till 10-10-1977. Ultimately one of the leg of Tejmal was amputated.
(3.) The claimant Tejmal in claim petition demanded Rs. 4,000,00 by way of damages. Dinesh Singh demanded Rs. 20,000.;