ANITA GUPTA Vs. KAMLESH

JUDGEMENT

(1.) Vide the present appeal, the appellant/injured has assailed the award dated 03.04.2010, whereby the learned Tribunal has granted compensation as under:-

(2.) This appeal is filed for enhancement of the compensation as noted above.

(3.) Brief facts of the case are that on 18.02.2005 the appellant boarded bus No. DL1PA5730 from Red Fort for her residence at Laxmi Nagar, Delhi. At about 8.00 p.m., the bus was proceeding on Vikas Marg and was nearing Laxmi Nagar crossing. The injured was to de-board the bus at Laxmi Nagar Bus Stop. She got up from seat and proceeded towards exit gate. She was holding the rod at the side of front exit gate of the bus. At that time, the bus was being driven at a high speed and in a rash and negligent manner. The bus driver abruptly applied the brakes with full force before the crossing, as a result she fell out from the front gate and came under the rear left wheel of the bus and sustained multiple grievous injuries.