JANKIBAI VERMA Vs. AKRAMALI

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal, Seoni, dated January 15, 1998, in Claim Case No. 23/96.

(2.) ON 28-11-1994 at about 6 p. m. , the claimant was going from Seoni to Tirodi with her son Dinesh, therefore, was standing on the road side. Akram Ali Khan came driving bus No. MPD 9674, rashly and negligently and crushed right leg of the claimant, resulting in permanent disability. She was taken to hospital at Seoni then to Nagpur Medical College where she remained indoor patient for 26 days. The claimant was doing stitching and knitting work earning Rs. 3,000/- per month. By this accident, she has suffered physically, mentally and financially, therefore, claimed Rs. 2,95,000/ -.

(3.) OWNER and driver of the offending vehicle have denied the taking place of accident and causing of injuries to the claimant in the leg, in the written statement filed by them. Therefore, they submit that the claim be dismissed.