SONA DEVI Vs. JAI SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 21.11.2005 passed by Motor Accidents Claims Tribunal, Yamuna Nagar at Jagadhri (hereinafter referred to as the 'Tribunal').

(2.) This case was a burnt case and the record has been reconstructed from the salvaged record and the copies supplied by the counsel subject to just exception.

(3.) On 15.07.2004, Sona Devi, aged 54 years was struck by scooter bearing registration No. HR-02D-7658 (for short, 'the offending vehicle'). The offending vehicle was being driven in a rash and negligent manner by Jai Singh. As a result of the accident, Sona Devi suffered injuries and was taken to C.H.C. Sadhaura. From there, she was referred to Civil Hospital, Yamuna Nagar. FIR No.95 dated 24.07.2004 was registered at Police Station Sadhaura.