RUKHSAR Vs. ABDUL RAUF & ORS

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award dated 11th July, 2001, whereby the Motor Accident Claims Tribunal, Jaipur City, Jaipur (here-in-after to be referred as the 'Tribunal'), decreed an amount of Rs. 1,35,000/- in favour of the claimant-appellant and against the respondents. Dissatisfied as also aggrieved with the impugned award, the appellant has beseeched to enhance the quantum of compensation.

(2.) Adumbrated in brief, the facts of the case are that on 18th February, 1999, at about 2:00 pm, the claimant Rukhsar was going along with her mother Asnur to purchase vegetables to R.P.A. Road, Panipech. It is alleged that no sooner did she reach near R.P.A. Road, Panipech, one mini bus bearing Registration No. RJ-14-p-3726, driven by its driver rashly and negligently came at a fast speed and hit Rukhsar from her back, as a result of which, she fell on the ground and sustained grievous injury on her left leg. The claimant filed a claim petition before the Tribunal and the Tribunal, after completion of trial of the claim petition, decreed the amount of compensation as indicated hereinabove.

(3.) Heard the learned counsel for the appellant as also the learned counsel appearing on behalf of the respondent Insurance company and carefully perused the relevant material on record including the impugned award.