LEELARANI Vs. K.S. HORA

JUDGEMENT

(1.) THIS appeal, filed under Section 110-D of the Motor Vehicles Act, is directed against Award dated 17.5.1983 passed by the Member, Motor Accidents Claims Tribunal, Jhabua in Claim Case No. 4/80.

(2.) BRIEFLY stated, the facts of the case are that appellant-claimant was posted as Lady Assistant Surgeon in the District Hospital, Jhabua. The matrix as regards occurrence of accident in particularised in next paragraph.

(3.) I have heard Sh. Ashok Kutumbale learned Counsel for the appellant and Sh. Anil Goyal learned Counsel for the responds No. 3 (Oriental Fire & General Insurance Company Limited, Indore) and have perused the record. None appeared for respondent Nos. 1, 2 and 4. Sh. Ashok Kutumbale submits that the Award was too low and the finding as regards the absence of fracture was clearly vitiated. On the other hand, Sh. Anil Goyal submitted that the finding was correctly reworded sad the appeal deserves to be dismissed.