ZAREENA SANO Vs. SUKHPAL SINGH

JUDGEMENT

(1.) ORAL - The present appeal preferred under Section 173 of The Motor Vehicles Act, 1988, arises out of the award dated 17.9.2003 of the Motor Accident Claims Tribunal, whereby the Tribunal awarded a sum of Rs. 1,22,986/- along with interest @ 7.5% per annum to the claimant from the date of filing of the petition till its realisation.

(2.) AGGRIEVED with the findings of the Tribunal, the appellant has challenged the quantum of compensation as granted by the Tribunal in the present appeal.

(3.) ON 4.8.2003 at about 3 P.M. the injured appellant was filling the water in water canes from a water tanker which was parked on Pushta Road, Jharoda, when all of a sudden a TATA 407 Tempo bearing registration No. DL-1L A-4841, without blowing any horn being driven by the respondent No. 1 in a rash and negligent manner hit the appellant due to which the front left tyre of the tempo ran over the right leg of the appellant causing injury to her.