MADHURI KURRE Vs. KHUBLAL

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the injured- Claimant/Appellant, seeking enhancement of the compensation awarded by the Chief Motor Accident Claims Tribunal, Dhamtari (C.G.) vide award dated 04.07.2014 passed in Claim Case No. 92 of 2013.

(2.) Respondent No.1 is driver, Respondent No.2 is owner and Respondent No.3 is insurer of the offending vehicle.

(3.) Facts of the case, in brief, are that on 01.02.2013, the Claimant/Appellant was going to Dhamtari from village Dandesara in the capacity of passenger in the offending vehicle bus bearing registration No. CG-05/J/1029 which was being driven by Respondent No.1 in a rash and negligent manner. When the said offending vehicle (bus) reached at Dhamtari bus-stand, the bus was speedily turned by the driver/Respondent No.1, on account of this, the left hand of the Appellant hit against other bus due to which, she sustained grievous injury on her left hand, shoulder, head, face and waist. She was hospitalized in Dhamtari Hospital till 13.02.2013.