- (1.) This appeal by the Insurance Company is directed against the judgment and award passed by the Claims Tribunal in Claims Case No. 170 of 1999 whereby he has awarded a sum of Rs. 3,52,000/-on account of injury sustained by the claimant- respondent.
(2.) From perusal of the judgment, it appears that the claimant, Baijnath Sah @ Baijnath Pd. Keshri was coming on foot along with one Niru Kumari @ Nirmala Kumari. Baijnath Sah was dashed by a bus and by reason of the said accident both the legs of said Baijnath Sah was crushed and he was thrown to some distance and he became unconscious. He was subsequently shifted to Appllo Hospital from where he was shifted to Rajendra Institute of Medical Sciences where he had undergone several operations for the treatment of his leg and incurred heavy expenses. The Tribunal after making necessary deductions ultimately found that the claimant is entitled to get Rs. 3,52,000/-. Having regard to the finding arrived at by the Tribunal, we are not supposed to re-apprise the entire evidence and to assess the quantum of compensation afresh in an appeal filed by the Insurance Company. Hence, there is no merit in this appeal, which is accordingly dismissed.
(3.) So far M.A. no. 396 of 2007 is concerned, the claimant Niru Kumari @ Nirmala Kumari aged about 18 years has been awarded Rs. 3,38,000/-by reason of the said accident , in which, her left leg was amputated and she has become permanently crippled and handicapped.;