ARUN BHANSALI, J. - (1.) These appeals by the appellant Insurance Company are directed against the judgment and awards dated 8/6/2017 passed by the Motor Accident Claims Tribunal, Bikaner ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 6,17,048/- to claimant Kalu Ram and Rs. 31,500/- to claimant Sawarmal along with interest @ 7% p.a. from the date of application i.e. 29/2/2016.
(2.) The applications for compensation were filed by claimants Kalu Ram and Sawarmal with the averments that on 25/11/2015 Kalu Ram along with his friend Sawarmal were riding on a Motorcycle when at around 9.00 p.m. the offending tractor being driven by its driver Ramchandra rashly and negligently came on the wrong side and gave a cut on account of which the agricultural implement attached with the tractor struck on the right leg of Kalu Ram resulting in amputation of his leg from above the knee and injuries on the fingers and wrist of Sawarmal.
(3.) The application was contested by the owner and driver denying the fact of rash and negligent driving by the driver of the Tractor and submitted that the vehicle was insured with the Insurance Company and, therefore, the liability, if any, was of the Insurance Company.;