NARGIS SIDDIQUI Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dtd. 19/12/2023 passed by the High Court of Judicature for Rajasthan at Jaipur in S.B. Civil Miscellaneous Appeal No. 2201 of 2008, whereby the High Court significantly reduced the compensation awarded to the appellant from Rs.5,57,500.00 to Rs.2,11,876.00.

(3.) The factual matrix of the case is that on 24/2/1997, at approximately 7:00 a.m., the appellant, Nargis Siddiqui, was traveling to her place of employment'a Government Upper Primary School'on her Hero Puch scooter. Upon reaching the Triveni Nagar Chauraha in Jaipur, a truck bearing registration no. UP-85B-9483, driven in a rash and negligent manner, struck her head-on, completely smashing the scooter and inflicting grievous injuries all over her body.