HAJURI Vs. FARUKH AND ORS

JUDGEMENT

(1.) This is an appeal brought by Smt. Hajuri, the claimant for enhancement of compensation awarded to her in a sum of Rs. 17,400/- by learned Motor Accidents Claims Tribunal, Nuh ( for short 'the Tribunal') vide award dated 13.12.2010 for the injuries she suffered in the accident that took place on 27.10.2008. The claimant had brought a claim petition under section 166 of the Motor Vehicles Act, 1988(for short 'the Act') seeking compensation.

(2.) Smt. Hajuri suffered fracture on her head. She was taken to General Hospital, Nuh and therefrom she was taken to Safdarjang Hospital, New Delhi where she remained admitted from 27.10.2008 to 16.12.2008. She was operated upon there. She claimed to have spent Rs.1,00,000/- in her treatment.

(3.) The claim petition has been opposed by the respondents, who have claimed that the amount claimed is excessive and exorbitant. The other averments of the claimant have been denied and she is denied to deserve any amount as compensation.