SHIV KUMARI Vs. PHOOL CHANDRA & 2 ORS

JUDGEMENT

(1.) Heard Mr. Rajendra Jaiswal, learned Counsel for the appellant and Mr. T.J.S. Makker, learned Counsel for the respondent-Insurance Company.

(2.) In a motor accident, the appellant herein suffered physical injuries. It happened on 27.10.2001 when the appellant was going on a Tempo, bearing registration No. 35-B/2559, from Unnao to Nawabganj. When he reached near village Wasirganj situate at Kanpur-Lucknow National Highway, the tempo overturned near Paradise Hotel due to rash and negligent driving, as a result of which the appellant sustained grievous injuries and her wrist of right hand got fractured, thereby suffering permanent disability to some extent. She filed claim for compensation against the respondents before the Motor Accidents Claims Tribunal (MACT)/Special Judge, E.C. Act, Unnao, which was registered as MACP No. 181 of 2002 : Shiv Kumari Vs. Phool Chandra and others.

(3.) The Tribunal, vide award dated 18.8.2005, granted her compensation in the sum of Rs.70,000/- under the following heads: