KUMARI SANGEETA @ SULOCHANA Vs. INDU SAHU

JUDGEMENT

(1.) This appeal is by the claimant under section 173 of the Motor Vehicles Act, 1988 against the award 26.2.2014 passed by VI Additional Motor Accident Claims Tribunal, Durg (CG) in Claim Case No. 45/2013 awarding total compensation of Rs. 1,85,414.00 with interest @ 7% per annum from the date of application till realization, fastening liability on the non-applicant No.3/insurance company jointly and severally along with non-applicants No. 1 and 2/driver and owner.

(2.) As per claim petition, on 17.5.2012 at about 10 am while claimant Ku. Sangeeta, student of Class-12th, was going on bicycle, nonapplicant No.1 Indu Sahu by driving vehicle tractor bearing No.CG 07 NA 1299 in a rash and negligent manner, dashed the claimant, as a result of which she suffered grievous injuries including fracture of her backbone. She remained hospitalized from 17.5.2012 to 8.6.2012 and is still under treatment.

(3.) On claim petition being filed by the claimant under Sec. 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by both the parties passed an award as mentioned above.