ORIENTAL INSURANCE CO LTD Vs. BABY BHAWNA

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.5,30,400/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the First Respondent for having suffered injuries in a motor vehicle accident which occurred on 3.08.2008.

(2.) ON 03.08.2008 at about 1:00 P.M., the First Respondent was riding pillion on a motor cycle No.DL-5SZ-6505 driven by her uncle Chandervir Singh. When they reached in front of Transport Authority, Loni, Meet Nagar, Delhi an RTV bus No.DL-1VA-1876 driven by the Second Respondent (Rambeer) in a rash and negligent manner dashed against the motor cycle while overtaking the same. Appellant suffered serious injuries. She was issued a Disability Certificate Ex.PW-1/4 declaring her to have suffered permanent disability in respect of left upper limb to the extent of 69%.

(3.) LOSS of Studies Rs. 25,000/-