D.C.DALELA, J. - (1.) LEARNED counsel for the appellant has argued that the award of the learned Motor Accidents Claims Tribunal, Kishangarh (Ajmer), (for short 'the Tribunal') is excessive and the amount of the compensation awarded requires to be reduced.
(2.) NO other point has been urged and pressed before me. It is alleged that on 25.3.1994 the claimant -respondent No. 1 was travelling in the truck No. HNG 1551 along with his sheep and goats. Driver of the said truck was driving the vehicle rashly and negligently and consequently, the truck collided with another truck No. RJY 4471. In this accident, left hand of the claimant was cut off and separated from the body. The claimant, thus, suffered a permanent disablement apart from pain and suffering and loss of amenities of life. The learned Tribunal after receiving the evidence and hearing both the sides, awarded a total compensation of Rs. 3,78,000. According to the learned Counsel for the appellant, this amount is excessive and requires to be reduced.
(3.) UPON considering the oral submissions made by the learned Counsel for the appellant and the perusal of the judgment and award of the learned Tribunal, I find myself broadly in agreement with the conclusion arrived at by the learned Tribunal that the accident took place on account of the rash and negligent driving of the vehicle in question.;