LAWS(MPH)-2005-7-101

YASHODA Vs. UMESH SINGH PATEL

Decided On July 12, 2005
YASHODA Appellant
V/S
Umesh Singh Patel Respondents

JUDGEMENT

(1.) APPELLANT has preferred this appeal under section 173 of Motor Vehicles Act, 1988 for enhancement of compensation awarded vide award dated 20.11.2003 in Claim Case No. 08/03, passed by the 3rd Additional Claims Tribunal, Satna whereby compensation of Rs. 1,40,000/- has been awarded regarding permanent disability caused to the appellant in a vehicular accident.

(2.) THE factual matrix of the case are that on 5.11.2002 at about 8.00 a.m. Appellant along with her grand mother and Sunita was going on the left side of Satna-Maihar road at the same time bus bearing Registration No. M.P. 19-D/2602 driven in rash and negligental manner by respondent No. 1 came there and by leaving the road dashed to all these pedestrian, resultantly, Ramkali was succumbed to death on spot and the left leg of the appellant was crushed, under the wheel, immediately after a report was lodged with the police Uchehara and after investigation respondent No. 1 was charge sheeted under the provisions of IPC.

(3.) APPELLANT has further pleaded that after the incident she was shifted to hospital where her left leg was chopped off from the upper side of knee and she has became handicapped for remaining life. It has also been pleaded that her future has become not only dark but her dreams of matrimonial life has been destroyed before solemnization it only in the age of 10 years. She further pleaded that her education career has also become in dark and filed a claim for compensation of Rs. 10,65,000/-.