STATE OF M.P Vs. PREMWATI JATAV

JUDGEMENT

(1.) This miscellaneous appeal has been filed by the appellants under Sec. 173 of the Motor Vehicles Act, 1988, being aggrieved by the Award dtd. 24/10/2005 passed by the Seventh Additional Member, Motor Accident Claims Tribunal, District- Gwalior (M.P.) (hereinafter referred to as "the Claims Tribunal") in Claim Case No.05/2005, whereby Claims Tribunal awarded compensation of Rs.37,000.00 to the claimant alongwith interest from the date of filing of claim petition.

(2.) Brief facts of the case are that in the night at 11.00 pm, claimant was going in marriage procession putting light Gamla on her had. As soon as procession reached in Naya Bazar, white police vehicle bearing registration No. MPO3/3066 came driving rash and negligently and dashed on left leg of claimant and she received injuries. FIR was registered against driver of offending vehicle.

(3.) Thereafter, claimant filed petition for seeking compensation against appellants. Appellants filed written statement and Claims Tribunal framed issues and after appreciating the evidence awarded compensation in favour of respondent/claimant.