MAHOORA BANU Vs. MOHAMMAD SHAFI CHANNA

JUDGEMENT

(1.) This appeal has been preferred by the appellant-claimant against the judgment and order dated 14.11.2011 passed by the Motor Accidents Claims Tribunal, Srinagar, (hereafter, the Tribunal) awarding a total compensation of Rs.2,75,000 in favour of the petitioner, disallowing her claim on account of medical checkup and treatment outside the State as well as the permanent disability, opined by the Doctor to be to the extent of 60%, caused to the appellant on account of the accident and not awarding any compensation for loss of earnings.

(2.) On 17.11.2007, the appellant was traveling by a Bus bearing registration no.JKE/3788. Somewhere on the National Highway within the jurisdiction of Police Station Pattan, the Bus, being driven by its driver rashly and negligently, collided with a standing Maruti Car and turned on his left side. The appellant received multiple fatal injuries on various parts of her body, including left arm.

(3.) The petitioner filed a claim petition claiming a total sum of Rs.30,000,00.00 on the following counts: