UNION OF INDIA Vs. NAUSRAT KHAN

JUDGEMENT

(1.) BY the medium of this appeal, the appellants have questioned the award/judgment dated 30. 6. 2006 passed by Motor accidents Claims Tribunal, Budgam in the claim Petition No. 80 titled Nusrat Khan v. Union of India, whereby and where-under an amount of Rs. 4,50,000 came to be granted as compensation in favour of the respondent Nusrat Khan (minor) with 6 per cent interest from the date of claim petition.

(2.) IT is necessary to notice the brief facts of the case herein, the womb of which has given birth to the present appeal.

(3.) IT is averred in the claim petition that nusrat Khan, claimant is the victim of a vehicular accident caused by BSF vehicle at Sanatnagar Bus Stop. She sustained injuries, her right leg was amputated and is disabled forever. It is further averred that accident was outcome of rash and negligent driving by the driver of BSF vehicle. She was a student and the accident spoiled not only her physical frame but also her career. She has to walk on crutches forever.