RAJASHREE GUPTA Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,24,000/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 22.06.1997. While awarding the aforesaid compensation, the Motor Accident Claims Tribunal (the Claims Tribunal) held that the Respondent Insurance Company is liable to pay the compensation in the first instance and granted it right to recover the compensation from the Respondents No.2 and 3.

(2.) THE finding on negligence or with regard to recovery rights is not challenged by any of the parties. Thus, the same has attained finality.

(3.) IT was established that the Appellant was a qualified Civil Engineer. It was claimed that she was working as an Environmental Engineer with M/s. Anu Project Consultants & Engineers, 1209, Ansal Towers, 38, New Delhi and was drawing a salary of Rs.5,000/- per month. The Appellant was unable to prove her employment or the salary.