BHURI BAI Vs. KARAMJEET SINGH

JUDGEMENT

(1.) This appeal is directed against the award of Motor Accidents Claims Tribunal, Bilaspur, in Claim Case No. 18 of 1994, dated 31.1.1998.

(2.) Claimant was travelling in bus No. MP 04-F 0344, owned by Shrilal J.S. Ram and driven by Gangaprasad. Near village Chetma, truck No. MP 23-B 3740, owned and driven by Karamjeet Singh rashly and negligently had collision with the other vehicle resulting in grievous injuries to the claimant in the right hand which ultimately had to be amputated causing permanent disability to the extent of 90 per cent. Claim for Rs. 20,84,500 has been made.

(3.) Respondent Nos. 3 and 4 stated that claimant was negligent since she should not have projected her hand outside the bus. The vehicle was insured with United India Insurance Co. Ltd., while the truck was insured with Oriental Insurance Co. Ltd.