ANITA CHAUDHARY Vs. AJAY KUMAR

JUDGEMENT

(1.) After holding that accident in question had occurred due to rash and negligent driving on part of driver-respondent No.1, learned Motor Accident Claims Tribunal-I, District Sirmaur, awarded a compensation amount of Rs.20,000/- alongwith interest @ 7.5% per annum to the appellant from the date of filing of petition till the payment. Liability to pay the compensation was fastened upon respondents No.1 and 2, to be indeminfied by respondent No.3 insurer. Appellant has filed present appeal seeking enhancement of the compensation amount awarded to her.

(2.) Heard learned counsel for the parties and gone through the record.

(3.) (I). It is not in dispute that accident occurred on 19.02.2009, whereunder the appellant suffered injuries. Issue No.1 framed in this regard has been decided by learned Tribunal below in favour of the appellant and there is no challenge to this finding. The issue to be considered in the present appeal is in respect of (i) the nature of the injuries suffered by the appellant and (ii) the evidence adduced by her to prove such injuries.