SMT. NISHA MANUJA Vs. DALJIT SINGH AND OTHERS

JUDGEMENT

(1.) This is the claimant's appeal, dissatisfied with the award of compensation allowed to her by the Motor Accidents Claims Tribunal, Panipat.

(2.) Briefly detailing the facts first. Nisha along with some others was travelling in a car which met with an accident on 09.01.1998. Four claim petitions were filed. The present appeal is only on behalf of Nisha. She had sustained a fracture and dislocation of the right hip. It was claimed that she was 50 years old and was teaching students at home and her income was Rs. 3,000/- per month. It was pleaded that she had spent Rs. 2 lacs on her treatment and her treatment was still going on and she had become totally disabled and she was unable to attend the call of nature without the assistance of a attendant. It was also pleaded that she would have to go to America for further treatment and some amount would be spent for travel and other expenses. A claim of Rs. 20 lacs was filed.

(3.) The claim was resisted by the respondents who denied the involvement and the liability and pleaded that the claim was exaggerated and the claimant should be put to strict proof.