SAVITA GULATI Vs. MANJIT SINGH

JUDGEMENT

(1.) This appeal arises out of the motor accident claim, following the serious injuries suffered by the appellant-claimant, on 9/9/2006, on account of rashness and negligence, on the part of respondent No.1-Manjit Singh, while driving bus bearing registration No.CH-01-G1-5920. On appraisal of the evidence adduced, learned Motor Accident Claims Tribunal had awarded compensation to the extent of Rs.13,50,000.00 to the appellant.

(2.) Aggrieved by the same, the present appeal has been preferred by the appellant-claimant for seeking compensation under several heads, where no amount has been awarded by learned Tribunal and also for enhancement of the amount awarded by learned Tribunal, under different heads.

(3.) At the very outset, it is pertinent to mention that so far as fact of accident and manner of taking place of the same as well as the liability of the driver, owner and insurer of the offending vehicle to be joint and several, are concerned, no appeal, as such, has been filed by the persons, who had been made liable, to challenge the Award and thus, the finding so arrived, has attained finality.