MOHNI DEVI THAKUR Vs. MANJIT SINGH

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation awarded to him by the learned Motor Accident Claims Tribunal, Chandigarh (for short, the 'Tribunal') vide impugned award dtd. 11/9/2014 on account of the injuries and disability suffered by her in a motor vehicle accident.

(2.) Brief facts necessary for adjudication of the case are that, a petition under Sec. 166 of Motor Vehicles Act (for short, the 'Act) was preferred by the appellant seeking compensation on account of the injuries and disability suffered by her in a motor vehicle accident, which took place on 24/5/2013. It is pleaded that the appellant was travelling in a bus bearing registration No.HP72-5946 which was going from Amb to Nadaun (Himachal Pradesh). The bus was being driven in a rash and negligent manner by respondent No.l, who took a sharp turn at village Khohar near Kohla, Police Station Nadaun, District Hamirpur and drove the bus towards the wrong side of the road. The bus struck against a truck (trolla) bearing registration No.HP55-8111 which was coming from the side of village Nadaun. As a result thereof, passengers including the claimant received grievous injuries. FIR No.66 dtd. 24/5/2013, under Ss. 279/337 IPC, Police Station Nadaun was lodged against respondent No.l in respect to the incident on the statement of Manohar Lai.

(3.) The learned Tribunal on consideration of the facts, circumstances and evidence on record concluded that the appellant sustained injuries in a motor vehicle accident which took place on 24/5/2013 due to the rash and negligent driving of the offending vehicle bearing No.HP72-5946 by respondent No.l-Manjit Singh. Appellant was held to be 54 years old at the time of the accident. Learned Tribunal awarded a total sum of Rs.2,39,000.00 as compensation to the appellant on account of the injuries and disability suffered by her, details of which are hereunder: -