DELHI TRANSPORT CORPORATION Vs. AMBICA CHAUDHARY

JUDGEMENT

(1.) FAO 522/2003 is directed against the judgment dated 2nd May, 2003, of the Motor Accident Claims Tribunal, New Delhi (for short the" Tribunal") in Suit No. 848/1996, whereby the learned Tribunal has awarded a sum of Rs.1,53,600/- together with interest @ 9% per annum from the date of filing of the petition till its realisation.

(2.) The brief facts of the case, as has been noted by the learned Tribunal, are as under :

(3.) In order to prove her case, the claimant, Parika Chowdhary, has examined herself and has also examined Monika Dass, the eye-witness. The Tribunal, on an appreciation of the statements of the aforesaid witnesses. has returned a finding that the bus No. DEP-9214 was involved in the accident of Ripu Chowdhary, the victim. He has also returned a finding that the bus was being driven in a rash and negligent manner and thereafter, went on to assess the amount that could be awarded. The Tribunal after taking the basis of the earning of the victim to be of a skilled labour under the Minimum Wages Act has awarded a sum of Rs.1,53,600/-.