VIDYA Vs. D T C

JUDGEMENT

(1.) BY way of the present appeal, the appellant seeks enhancement in compensation over and above the amount already awarded by the Tribunal in favour of the appellant vide order dated 18. 10. 2002.

(2.) FACTUAL scenario of the case in nutshell is that the present appellant received serious injuries including multiple fractures on her leg due to the accident involving bus bearing registration No. DBP-6242 of respondent no. 1. According to the case set up by the appellant in her claim petition, she along with baby Priyanka, her small baby of 2 years age, were travelling in a three-wheeler scooter bearing registration No. DHR-4551 in a most careful manner and at a low speed on the left side of the road near Azad Market chowk and Railway Bridge when the DTC bus bearing registration No. DBP-6242 being driven by one Shri Mehmood Khan, respondent No. 2 herein, suddenly appeared from the opposite side due to which the said bus collided with the scooter. The said DTC bus was being driven by the driver of the offending vehicle in a most rash and negligent manner and at a very high speed. Due to the said accident, the appellant had received serious injuries including multiple fractures in her leg due to which the appellant had suffered permanent disability.

(3.) I have heard learned counsel for the parties and have perused the records.