RAMESHWARI DEVI Vs. H R T C

JUDGEMENT

(1.) BY means of this appeal, the appellant (hereinafter referred to as the claimant) has prayed that the award of the learned Motor Accident Claims Tribunal awarding compensation of Rs.1,10,000/- to her be enhanced.

(2.) BRIEFLY stated the facts of the case are that the appellant suffered injuries in an accident involving Bus No.HP-42-0768 belonging to the HRTC. Since the only question involved is with regard to the compensation, only the evidence relevant in this regard is being referred to.

(3.) PW-1 Dr.Ravinder Mokta was a member of the Board which assessed the disability of the petitioner. According to him, the petitioner has suffered 50% permanent disability in respect of her whole body. He has further stated that the petitioner is bound to take medicines and undergo physiotherapy throughout her life.