KHAJA BEE @ ZAHEERA BEE Vs. BANAVATH THARYA

JUDGEMENT

(1.) This appeal is arising out of the order, dated 19.10.2005, in M.V.O.P.No.1988 of 2001 on the file the Motor Accidents Claims Tribunal-cum-VII Additional District Judge (Fast Track Court), Nizamabad at Bodhan (for short, 'the Tribunal').

(2.) The appellant herein is the injured in the motor vehicle accident occurred on 24.10.2001 at about 2.30 pm while she was traveling in a jeep bearing No.AP25F 1230 along with other passengers. When the jeep reached Mallaram Gandi on Varni Nizamabad road, the driver of the jeep had driven the jeep in a rash and negligent manner and lost control over the jeep, as a result of which, the jeep had turned turtle and the appellant and others received injuries in the said accident. The appellant has claimed a compensation of Rs.2 lakhs on account of injuries received by her in the said motor vehicle accident.

(3.) The Tribunal, on consideration of evidence, has awarded compensation of Rs.19,000.00. Feeling aggrieved by the quantum of compensation, this appeal has been preferred.