ARUN BHANSALI,J. - (1.) These appeals are directed against the judgment and award dated 22.11.2000 passed by the Motor Accident Claims Tribunal (I), Jodhpur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs. 63,500/- as compensation to the claimant-Mangla Ram for the injuries suffered by him.
(2.) While CMA No. 290/2001 has been filed by the owner and driver of the vehicle questioning the finding of the Tribunal regarding the involvement/negligence of the driver of the vehicle and exoneration of the Insurance Company, CMA No. 273/2001 has been filed by the claimant seeking enhancement of compensation and questioning the exoneration of the Insurance Company.
(3.) The application for compensation was filed by the claimant injured with the averment that on 10.2.1990 at about 8:30 p.m. he was riding his motor-cycle No.RJ-19-6636 when the offending vehicle jeep No.RST-4701, which was being driven rashly and negligently by Chhail Singh, struck him from behind, resulting in, his falling down and suffering injuries to his leg, leg was imputed from above the knee. It was alleged that the accident occurred on account of rash and negligent driving of the jeep. It was also claimed that the injured was a driver and on account of the injuries suffered by him and amputation, a compensation to the tune of Rs. 11,17,000/- was claimed.;