KELA DEVI Vs. RAJ PAL AND OTHERS

JUDGEMENT

(1.) This order shall dispose of FAO's No.2425, 2426, 2056 and 2057 of 2000, which arise out of the award dated 02.05.2000 passed by the Motor Accident Claims Tribunal, Hisar (hereinafter referred to as, the 'Tribunal'). The claimants, Kela Devi and her husband Raj Kumar had filed separate claim petitions seeking compensation on account of the injuries received by them in a road accident which took place on 17.07.1997. Appellants Kela Devi and Raj Kumar were riding on a motorcycle from Hisar to their village Shishar Kharbala and Raj Kumar was driving the said motorcycle. They were knocked down by the Haryana Roadways bus bearing registration No.HR-39-4931 being driven by the respondent Raj Pal. Both of them received multiple injuries and were shifted to CMC Hospital, Hisar.

(2.) FAO No.2425 of 2000 has been filed by Kela Devi claiming enhanced compensation on account of the injuries which have left her with disability to the extent of 70% on account of hemiplegia due to the head injury. She has been awarded a sum of Rs. 1,50,000/- by the Tribunal against a claim of Rs. 4,00,000/- set up by her in her claim petition.

(3.) FAO No.2426 of 2000 has been filed by Raj Kumar praying for enhancement of compensation on account of the injuries leaving him with a disability of 40% because of paralysis of upper limb and stiffness of the left shoulder. He has claimed Rs. 3,00,000/- in his petition and has been awarded a compensation of Rs. 30,000/- by the Tribunal.