SRISTI CHAURASIYA Vs. FAIZ MOHAMMAD AND ORS.

JUDGEMENT

(1.) Heard Shri S.K. Mishra, Advocate, learned counsel for appellant and Smt. Usha Kiran, learned counsel for Insurance Company. None has put-in appearance on behalf of respondent No. 1-owner of vehicle though the case has been taken-up in revised call.

(2.) This FAFO under Section 173 of Motor Vehicles Act, 1988 has been filed assailing correctness of judgment and award dated 25.9.2008 passed by learned Additional District Judge, Court No. 5/Motor Accident Claim Tribunal, Allahabad (hereinafter referred to as "Tribunal") in Claim Petition No. 459 of 2002 (Km. Sristi Chaurasiya v. Faiz Mohammad and another) whereby the Tribunal partly allowed the claim petition and awarded compensation of Rs. 6,17,416/- alongwith 8% interest.

(3.) The facts in brief are that the appellant Km. Sristi Chaurasiya filed a claim petition before Tribunal for grant of compensation, which was registered as Claim Petition No. 459 of 2002 and transferred to the Court of Additional District Judge, Court No. 5/Motor Accident Claim Tribunal, Allahabad. The aforesaid claim petition was filed for grant of compensation on account of injuries sustained in an accident which had taken place on 25.6.2000.