SMT. SARITA VERMA Vs. ANURAG ANAND & ANR.

JUDGEMENT

(1.) The appellant has filed this First Appeal From Order under section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 26.07.2005, passed in the Motor Accident Claim Petition No. 192 of 2002 by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 8, Lucknow.

(2.) The Motor Accident Claim Petition No. 192 of 2002 was filed by the appellant-Smt. Sarita Verma claiming compensation to the tune of the Rs. 2,99,400/- as detailed in paragraph 22 of the claim petition alongwith interest at the rate of 15% per annum.

(3.) The claim petition was filed by the appellant stating therein that while she was going with her husband on Scooter to the Medical College on 16.04.2001, the driver of Indica Car having registration No. UP-78-AA-4038 driving rashly and negligently smashed the Scooter from the back side. On account of the said accident the appellant got serious injuries.