LAWS(CHH)-2024-4-24

TRIVENI SAHU Vs. MANISH JAIN

Decided On April 09, 2024
Triveni Sahu Appellant
V/S
MANISH JAIN Respondents

JUDGEMENT

(1.) This appeal arises out of the award dtd. 29/9/2015 passed by 2nd Additional Motor Accident Claims Tribunal, Jagdalpur, District Bastar (C.G.), in Claim Case No.77/2015 awarding compensation of Rs.2,85,040.00 with interest @ 9% per annum, from the date of application till its realization, in favour of the appellant/claimant.

(2.) The claim of appellant/claimant before the Tribunal, in brief, was that on 11/4/2012, claimant Triveni Sahu along with her husband and sister-in-law was traveling from Jagdalpur to Raipur in a bus of Manish Travels bearing registration No.CG 07 E 0007 which was being driven by respondent no.2. It is alleged that respondent no.2 driving the said bus rashly and negligently, near village Bastar Bhond Jodan on National Highway-30, caused accident by dashing a Maruti van coming from opposite side and then hitting the trees standing on the side of the road, as a result of which, claimant suffered several injuries on her body, for which she was admitted in Maharani Hospital, Jagdalpur for 3 days. Upon report being made in this regard, crime was registered against respondent no.2 at PS Bastar (CG).

(3.) It was claimed by the Claimant that on the date of accident, she was aged about 29 years and earning Rs.6,000.00 per month from tailoring work. On account of the accident, her femur bone of right leg got fractured and she sustained several other grievous injuries on her body, for which, she was admitted in Maharani Hospital, Jagdalpur from 11/4/2012 to 13/4/2012. Therefore, the claimant preferred an application before the Tribunal claiming total compensation of Rs.8,94,459.00 for disability, loss in future income, physical and mental agony, medical expenses and also under other heads.