PARMILA Vs. SOMBIR

JUDGEMENT

(1.) These appeals arise from award dated 01.09.2010 passed by Motor Accident Claims Tribunal, Panipat (for short, 'the Tribunal').

(2.) The accident took place on 18.07.2009. Deepak was driving a motor-cycle and Parmila was pillion-rider. He was going from Bandh to Israna to his shop. When he reached near village Mandi, a mini school bus bearing registration No. HR-46-9746 which was being driven rashly and negligently hit the motor-cycle. As a result of the accident both Deepak and Parmila suffered injuries. The front tyre of the bus ran over the foot of Parmila.

(3.) Claim petitions were filed under Section 166 of the Motor Vehicles Act (for short, 'the Act'). The Tribunal awarded compensation. Present appeals have been filed for enhancement of compensation. During the pendency of the appeals, applications have been moved for producing additional evidence. Alongwith applications permanent disability certificates have been attached. The prayer is that these may be considered for enhancement of compensation.