ANIL KUMAR KESHARWANI Vs. SATYAWATIVKASHAYAP

JUDGEMENT

(1.) HEARD of admission.

(2.) THIS Misc. Appeal is directed against the order dated 26.6.2006 passed by the First Additional motor Accident Claims Tribunal, Bilaspur whereby an amount of compensation of Rs. 25,000/- was directed to be paid by the appellant under Section 140 of the Motor Vehicles Act, on principle of no fault liability.

(3.) THE claimant pleaded that she sustained grievous injury i.e. Paraplegia (Traumatic) on the back. The Medical Board certified that 90% disability was caused to Ku. Satyawati Kashyap. In Claim Petition C.T. No. 161/2005 for compensation an application under Section 140 of the Motor Vehicles Act, 1988 was filed.