PUSHPA SACHDEVA Vs. CHARANJIT SINGH & ANOTHER

JUDGEMENT

(1.) The present appeal has arisen from award dated 25.07.2009 passed by Motor Accidents Claims Tribunal, Chandigarh (hereinafter referred to as 'the Tribunal').

(2.) Appellant-Pushpa Sachdeva suffered a fracture left femur, fracture both bones, left lower leg, fracture left elbow and other multiple injuries in the motor vehicle accident that occurred on 31.03.2006. She was sitting on rear seat of a Maruti Van No. CH-01-N-6913. When they reached near the turning of village Bhogomajra, Tehsil Kharar, an Indica Car (the offending vehicle) bearing No. PB-10-B-E-4764 came at a fast speed from the opposite direction in a rash and negligent manner and struck against the van. The appellant was taken to PGI, Chandigarh, where she remained hospitalized from 31.03.2006 to 07.04.2006. She again remained admitted in PGI, Chandigarh from 13.04.2006 to 08.05.2006 and from 15.06.2007 to 10.07.2007. During three hospitalizations she had undergone three operations. As a result of injuries sustained she was permanently disabled to the extent of 67% qua whole body.

(3.) In the claim petition filed under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') the Tribunal has awarded a sum of Rs. 1,81,256/- along with interest at the rate of 7.05% per annum. The present appeal has been filed for enhancement of claim of compensation.