CHANDIGARH TRANSPORT UNDERTAKING Vs. POOJA & OTHERS

JUDGEMENT

(1.) This appeal is directed by Chandigarh Transport Undertaking against the Award dated 13.02.2015, Motor Accident Claims Tribunal, Chandigarh vide which claim petition preferred by the claimant was partly allowed.

(2.) Briefly stated Pooja Devi aged 17 years minor through her father Baijnath Saha filed claim petition claiming compensation on account of injuries sustained by Pooja Devi in the motor vehicular accident. The learned Tribunal after adjudication partly accepted the claim petition and allowed a sum of Rs.17,79,464/-. The details of which is given as under :-

(3.) Feeling dissatisfied with the Award dated 13.02.2015, the present appeal has been directed by respondent-appellant-Chandigarh Transport Undertaking.