KU. KRUTI Vs. MANNALAL PANNALAL CONSTRUCTION

JUDGEMENT

(1.) THE appellant/claimant has filed the appeal under Section 173 of the Motor Vehicles Act, 1988 for the enhancement of the amount of award dated 28th February, 2001 in Claim Case No. 44/2000 passed by learned Additional Member of Motor Accident Claims Tribunal, Ujjain, whereby the amount of Rs. 7,000/-along with interest @ 9% p.a. from the date of presentation of application i.e., 17.11.1997 was provided to the appellant.

(2.) THE case of the claim is that on 8.7.1996 at about 2.00 p.m. when the claimant was going in her Luna then near Church Colony, Indore, respondent No. 2 Rajendra Singhal, while driving Maruti Car rashly and negligently, has hit the Luna and in the accident the nasal bone of the claimant was fractured and she has also received the injuries on other parts of her body. That the claimant is a doctor and she was admitted for 45 days in the hospital. That respondent No. 1 is the owner and respondent No. 3 is insurer and as such the amount of Rs. 1,08,000.00, jointly and severally, be provided to the claimant from the respondents.

(3.) THE learned Tribunal has held that the claimant has received the injury on account of the rash and negligent driving of the Maruti Car and as such she is entitled to get the amount as stated above.