NEELAM RASTOGI Vs. NATIONAL INSURANCECOMPANY LTD., BAHRAICH

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned counsel for the respondent as well as perused record.

(2.) Present appeal under Section 173 of Motor Vehicles Act has been preferred against the impugned award dated 31.1.2011, passed by Motor Accident Claims Tribunal, Bahraich.

(3.) An accident took place on 30.5.2003 with a Jeep bearing No.U.P.40-A3800. The vehicle was driven rashly and negligently. In consequence, it fell down and over turned in a pit adjoining to the road. The injured claimant Neelam Rastogi in the said accident, suffered with certain grievous injuries, fracture in hand, leg and in body. She was admitted in King George Medical University and had undergone treatment. and in consequence thereof, she approached Tribunal for payment of compensation.