REKHA Vs. PAPPUSINGH

JUDGEMENT

(1.) This appeal under Section 173(1) of Motor Vehicles Act, 1988 has been preferred by the appellant-claimant for enhancement of compensation awarded by 12th Additional Motor Accidents Claims Tribunal, Indore, District- Indore in Claim Case No.433/2016 vide award dated 26/07/2018.

(2.) Facts relevant and necessary for disposal of this appeal lie in narrow compass: On 05.06.2015 appellant while going to Agrasen Square from Navlakha by her Activa, reached near Netram Optical, the offending vehicle bearing registration No.MP09-KD-5174 driven by respondent No.1 negligently and rashly dashed her from behind, as a result, appellant sustained fracture of left leg and multiple injuries. The appellant has hospitalized from 05.06.2015 to 09.06.2015 and thereafter at different perioid as mentioned in paragraph of the the award. Doctor has issued permanent disability certificate of 25% for whole body.

(3.) Appellant claims that at the time of incident, he was aged about 45 years and was earning more than Rs.25,000/- per month by doing job as a Lecturer.