ANJU KAPOOR Vs. VIJAY KUMAR SHARMA & ORS

JUDGEMENT

(1.) The present appeal is filed seeking enhancement of compensation by the claimant as awarded by the Tribunal in its Award dated 07.11.2006.

(2.) The brief facts are that the appellant was travelling in a staff bus to go to her office on 23.05.2003. When the bus reached at GT Road Flyover Delhi, another bus came from behind in a rash and negligent manner and hit the said bus in which the appellant was travelling. The appellant sustained grievous injuries. Based on the said injuries, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, 1988.

(3.) Based on the evidence on record, the Tribunal awarded a lump sum compensation of Rs.2,50,000/-.