UNITED INDIA INSURANCE CO LTD Vs. NEHA

JUDGEMENT

(1.) This appeal has been filed by the insurance company under section 173 of Motor Vehicles Act, challenging the award dated 24.6.2003, passed by the Motor Accidents Claims Tribunal.

(2.) Facts in nutshell are that on 19.6.1999, the respondent No. 1 was travelling in the bus No. MP 09-S 5255 along with her family members and she received injuries when the bus jumped on a speed breaker. The said accident took place in Amravati at 2.50 a.m. when the respondent No. 1 was going to Bhilai. In the accident she received injuries in the right leg and forehead. Her right leg was fractured. It was operated and a rod was inserted.

(3.) The Motor Accidents Claims Tribunal by the impugned award dated 24.6.2003 found that the accident was caused by the driver of the bus by driving bus in question rashly and negligently. The Tribunal also found that the respondent No. 1 received 32 per cent permanent disability in the right leg and the Tribunal consequently granted compensation of Rs. 1,83,093 with 9 per cent interest from the date of the application.