LALITA Vs. DHARMENDRA & ORS

JUDGEMENT

(1.) This appeal is directed against the award dated 21.5.2007 passed by 1st Additional Motor Accident Claims Tribunal (for short the Tribunal), Indore in Claim Case No. 171/2006.

(2.) Briefly stated on 11.3.2005 the appellant/claimant was going as pillion rider on Scooter No. M.P. 09-YD-2537 with Sunil Kumawat. When they reached near Bapat Square, Sukhliya, Indore, the Scooter was dashed by a Maruti Car bearing Registration No. M.P.13-JC-I916 driven by the first respondent, owned by the second respondent and insured with the third respondent. As a result of the accident, the appellant and the said Sunil fell down and suffered grievous injuries. The appellant/claimant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short the Act) seeking compensation for the injuries sustained by her in the said accident.

(3.) The respondent Nos. l and 2 remained ex parte before the Tribunal. .