PARDEEP KAUR Vs. HARDEEP SINGH AND OTHERS

JUDGEMENT

(1.) The appellant has filed the present appeal for enhancement of compensation awarded for the permanent disability by the Motor Accident Claims Tribunal, Ludhiana (for short, 'the Tribunal').

(2.) Pardeep Kaur aged 29 years met with motor vehicular accident on 06.08.2009. She was standing on the left side of Kachha portion of the road and she was hit by rashly and negligently driven bus bearing registration No. PB-10-AH-9717. As a result of the accident she suffered multiple grievous injuries and ultimately her left leg had to be amputated below knee. FIR No. 147 was registered on 07.08.2009.

(3.) Claim petition was filed under Section 166 of Motor Vehicles Act, 1988 (for short, 'the Act'). Before the Tribunal amongst other things permanent disability of 65% qua a limb was proved by Exhibit P/10. The said certificate was proved by PW-10 Dr. Sudesh of Civil Hospital, Ludhiana.