SUNEHRI DEVI Vs. PRTC AND OTHERS

JUDGEMENT

(1.) The present appeal arises out of the award dated 01.12.2010 passed by the Motor Accidents Claims Tribunal, Chandigarh (for short 'the Tribunal').

(2.) The present appeal has been filed by Sunehri Devi who lost both her legs in an accident which took place on 12.04.2008. This appeal is only for enhancement of compensation of Rs. 2,77,000/- granted by the Tribunal.

(3.) The brief facts noted are that on 12.04.2008 at about 08.15 a.m. when the appellant was crossing the chowk near Bus Stand Derabassi, a bus of PRTC bearing registration No.PB-11-9175 (for short 'the offending vehicle') struck her. As as result of the accident, both her legs were crushed under the wheels of the offending bus. The bus driver ran away after the accident, leaving the bus at the spot. The claimant was moved to Civil Hospital, Derabassi from where she was referred to PGI, Chandigarh where her both legs were amputated from thighs. Ex.P-58, the disability certificate of 90% of the lower limbs was produced.