VIDYA JAIN Vs. ARVIND SHARMA

JUDGEMENT

(1.) This appeal has been filed by the claimant/appellant against the award dtd. 23/9/2019 (Annexure-A/1) passed in M.AC.C. No. 1658/2017 ( Vidya Jain vs. Arvind Sharma and Ors.) for enhancement of the award.

(2.) It is not disputed that learned Claims Tribunal has awarded Rs.2, 94,000.00 along with interest to the appellant/claimant.

(3.) In nutshell the case of the appellant is that the appellant has filed Claim Case under Sec. 166 of Motor Vehicles Act, for the accident which took place on 24/2/2017, in which, the respondent No. 1- Arvind Sharma travelling in TOYOTA CAR MP-04-CL-1683 rashly and negligently overturned the vehicle due to which, the appellant sustained grievous injury on her right hand and she was operated. She had claimed compensation of Rs.30,00,000.00. It is further submitted that she was operated in Jamdar Hospital and a plate was inserted. She was on ventilator for a month for injury on her spleen. As she did not recover fully well at Dr. Jamdar's Hospital, she was admitted to Platina Hospital, Nagpur and then admitted to Wockhardt Hospital, Nagpur where she was operated for injury of D-8 and L-5.