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Judgment
Sudhir Narain, J.—This appeal is directed against the award dated 24.5.2001 passed by the Motor Accident Claims Tribunal, Jalaun at Orai awarding a sum of Rs. 2,24,000/- as compensation to the claimant-respondents.
The claim petition was filed with the allegation that while the claimant was travelling by jeep in question, dashed against a tractor with the result that he received serious injuries on the left hand and it was amputated.
The claim petition was contested by the appellant on various grounds. It was alleged that the claimant himself was responsible for the injuries as he had protruded his hand outside the window of the jeep. The Tribunal had recorded a finding that the injuries were caused due to rash and negligent driving of the driver of the jeep and on consideration of the materials on record, found that the claimant was entitled to a sum of Rs. 2,24,000/-.
We have heard Mr. Vivek Birla, learned Counsel for the appellant.
The learned Counsel for the appellant submitted that the claimant was himself responsible for the injuries received by him and he had protruded his hand outside the window of the jeep. This question was also considered by the Tribunal. The Tribunal found that the claimant was not responsible for the injuries received by him. Admittedly the driver of the jeep dashed against the tractor with the result the accident had taken place.
We do not find any error in the award of the Tribunal.
The appeal is accordingly dismissed.
Rs. 25,000/- deposited by the appellant in this Court, shall be remitted by the Registry of this Court to the Motor Accident Claims Tribunal concerned within cne month from today for payment/adjustment of the amount payable by the appellant to the claimant-respondents.