RATTANJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this appeal under Section 110-D of the Motor Vehicles Act, 1939 the appellant makes a grouse of the inadequacy of the award of Rupees 10.010/-,made in her favour by the Motor Accident Claims Tribunal, Chandigarh under Section 110-B of the Act.

(2.) Rattanjit Kaur, appellant an unmarried young girl of 26 years of age was employed as a clerk in the office of the Punjab School Education Board and was drawing Rs. 418.10 P. as her total emoluments on May 30, 1977 the date of accident. She was riding on the pillion seat of the Scooter No. PNJ-8909 on her way to her office in Sector 17, Chandigarh. The scooter was being driven by Shri. C. D. Kalra. When the scooter reached the crossing of the road near K. C. Cinema, bus No. HRA-9216 driven by Lakhan Pal driver banged into it and as per the evidence on record the scooter was dragged to a distance of 20 to 25 paces from the place of the impact. As a result of this accident the appellant suffered the following injuries:--

(3.) Abrasion on the left elbow 3/4' diameter.