REGENT COMPUTRONICS PVT. LTD.

RAJO DEVI Appellant

V/S

KAILASH GIRI BUS SERVICE SOCIETY Respondents

Referred Judgements :-

BLYTH V. BLYTH [REFERRED TO]
RAM DEO V. GEETA DEVI [REFERRED TO]
SRIMATI RAJ LAKSHMI DASI VS. BANAMALI SEN [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
UJJAM BAI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PANNA LAL VS. STATE OF BOMBAY [REFERRED TO]
NIRMALA BALA GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 NIRMALA BALA GHOSE IN CIVIL APPEAL NO 967 OF 1964 VS. BALAI CHAND GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 BALAI CHAND GHOSEIN CIVIL APPEAL NO 967 OT 1964 [REFERRED TO]
GIASI RAM VS. RAMJILAL [REFERRED TO]
SUSHIL KUMAR SEN VS. STATE OF BIHAR [REFERRED TO]
KOKSINGH VS. DEOKABAI [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION JAIPUR VS. POONAM PAHWA [REFERRED TO]
SHREENATH VS. RAJESH [REFERRED TO]
ASHWANI KUMAR MISHRA VS. P MUNIAM BABU [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
PONDICHERRY KHADI AND VILLAGE INDUSTRIES BOARD VS. P KULOTHANGAN [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
R N JADI VS. SUBHASHCHANDRA [REFERRED TO]
SAMUNDRA DEVI VS. NARENDRA KAUR [REFERRED TO]
CHARAN SINGH VS. JOGINDER SINGH [REFERRED TO]
LATA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
SHAKUNTLA DEVI VS. TILAK RAJ MONKOTIA [REFERRED TO]
ABHILASHA BAI VS. ARVIND KUMAR [REFERRED TO]

JUDGEMENT

(1.) The claimant in the present appeal has assailed the award dated 28.6.2004 passed by the Motor Accidents Claims Tribunal (II), Mandi in Claim Petition No. 72 of 2001 titled as Rajo Devi v. Kailash Giri Bus Service Society, seeking enhancement of the awarded amount of compensation.

(2.) A petition under section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') was filed by the claimant alleging that on 30.8.2000 bus bearing No. HP 37-3287 being driven by respondent No. 2, in which the claimant was travelling, met with an accident due to rash and negligent driving on the part of the said driver. F.I.R. No. 52 of 2000 was registered against the driver. In the said accident she sustained multiple grievous injuries and had to be admitted and given treatment in the Government Hospital at Sujanpur, District Hamirpur, H.P.; Indira Gandhi Medical College, Shimla; and Post Graduate Institute at Chandigarh. In spite of treatment she could not recover and became 100 per cent disabled.

(3.) Based on the pleadings of the parties, the Tribunal framed the following issues:

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RAJO DEVI Vs. KAILASH GIRI BUS SERVICE SOCIETY

Referred Judgements :-

JUDGEMENT

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