KUMARI MINAXI Vs. KISHAN PURI & ANR.

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short the Act') is directed against the judgment and award dated 16th Dec., 1996 passed by Motor Accident Claims Tribunal, Bhilwara (for short the Tribunal') whereby the Tribunal awarded compensation of s Rs. 25,000.00 in favour of the appellant-claimant (for short 'the claimant') and against the respondents. Being aggrieved and dissatisfied with the quantum of compensation assessed and awarded by the Tribunal, the claimant filed the instant appeal seeking enhancement of compensation.

(2.) I have heard learned counsel for the parties and perused the judgment and award impugned.

(3.) It is contended by the learned counsel for the appellant that the claimant suffered as many as four injuries on her person in the accident caused by tractor and trolley bearing number RRE-4749 and 4750 respectively, on 18.5.1993 at about 7:30 PM. The injury on right leg resulted in fracture of femur bone and right hip bone. For these grievous injuries, the Tribunal awarded a meagre sum of Rs. 25,000.00 as compensation and, therefore, he contended that the compensation needs to be enhanced.