MINNI MEHRA Vs. NATIONAL INSURANCE COMPANY AND ORS

JUDGEMENT

(1.) This is claimant's appeal for enhancement of compensation awarded to her in a sum of Rs. 1,61,000/- by learned Motor Accidents Claims Tribunal, Jalandhar ( for short 'the Tribunal') vide award dated 15.11.2010 for the injuries she suffered in the accident that took place on 03.03.2008. The claimant had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 11,00,000/-.

(2.) Minni Mehra, the claimant had been 23 years of age. She was a student of M.A. Part-I in DAV College, Jalandhar. She suffered multiple injuries. She was taken to Tagore Hospital, Banda Bahadar Nagar, Mahavir Marg, Jalandhar City where she was treated by Dr. Ravi Seth. She remained hospitalized in two spells, from 03.03.2008 to 20.03.2008 and from 12.05.2008 to 17.05.2008. She was operated upon twice and a sum of Rs. 3,00,000/- was spent by her in her treatment. She had lost one academic year of studies. She has suffered permanent disability and on these facts, she has sought compensation in a sum of Rs. 11,00,000/-.

(3.) The claim petition is resisted by respondent No.3 only as respondents No.1 and 2 had been proceeded against ex-parte. Respondent No.3 has denied the various averments of the claimant as noticed above. The claimant is denied to have suffered any injury in the aforesaid manner and is denied to deserve a sum of Rs. 11,00,000/- as compensation. It is further claimed that the claim made by her is exaggerated.