PREETI Vs. BANTI

JUDGEMENT

(1.) This is claimant's appeal against the award dated 11/4/2002 passed by the Seventh Additional Member, Motor Accidents Claims Tribunal, Indore, in the Claim Case No. 35 of 2001.

(2.) As per the claim petition on 2/10/18995, owner and driver of moped No. MP 09-P 3582, respondent No. 1, while driving it rashly and negligently dashed the appellant. The appellant received grievous injuries on her face. The appellant therefore filed a claim petition seeking compensation of Rs. 3,00,000 from the respondent owner and insurer of the vehicle.

(3.) Respondents resisted the claim and denied the averments made by the appellant. The Claims Tribunal after recording the evidence held that the respondent No. 1 was negligent in driving his vehicle and awarded compensation of Rs. 32,000 to the appellant with interest at the rate of 9 per cent per annum.