SHAKUNTLA DEVI Vs. SUNNY GUPTA

JUDGEMENT

(1.) SMT . Shakuntla Devi (hereinafter to be referred to as Appellant) being dissatisfied with the compensation awarded to her to the tune of Rs.35,000/ - vide impugned award dated 30th of June, 2004 passed by learned Motor Accidents Claims Tribunal, Udhampur, (hereinafter to be referred to as Tribunal) has filed the instant appeal for enhancement of compensation.

(2.) THE appellant projected her case of permanent disability suffered by her due to rash and negligent driving of Scooter No.3083 -JK -14 allegedly driven by Sunny Gupta, respondent -1, and owned by Satish Kumar Gupta, respondent -2. Sunny Gupta is son of Satish Kumar Gupta. Incidentally, the offending vehicle was not insured on the date of accident.

(3.) IN support of her case, appellant herself has stepped into witness box and stated that she remained hospitalized for 5/6 days and after her discharge from the hospital, she was getting treatment at Jammu and Amritsar privately. She further stated that she had to spend a sum of Rupees one lac on her operation. The injury on her left leg had resulted into 30% permanent disability, Her case was that, at the time of accident, she was doing the job of tailoring and her income was about Rs.100/ - per day. She disclosed her age as 45 years at the time of accident.