UNITED INDIA INSURANCE CO. LTD. Vs. RUCHI YADAV

JUDGEMENT

(1.) Heard on I.A. No. 2227/2022, which is an application under Sec. 5 of the Limitation Act for condonation of delay. On due consideration, this application is allowed.

(2.) Heard on the question of admission.

(3.) This appeal has been filed by the appellant/Insurance Company against the award dtd. 27/9/2021, whereby an award of Rs.15,000.00 has been passed by the 5th Additional Motor Accident Claims Tribunal, Katni in MVC/1900193/2014. The brief facts of the case reveals that on 2/10/2014, the claimant alongwith others went for attending Dussehra Festival to Katni. While they were returning by Auto Rickshow No.MP/21/R/1523, it was hit by Truck No. MP/17/C/4563 come within the jurisdiction of P.S. NKJ Katni. As a result of which, auto turned turtle and non-fatal injuries were caused to all the occupants/claimants sitting in the auto rickshaw. An application under Sec. 166 of the Motor Vehicles Act, 1988 was thereafter filed claiming compensation to the tune of Rs.9,50,000.00 alleging that the accident has taken place due to negligent and rash driving of the driver of Truck No.MP/17/C/4563. As a result of the accident, claimant/respondent has suffered permanent disability in her face and legs.