JEENAT Vs. SATISH KUMAR TEPAN

JUDGEMENT

(1.) The instant appeal under Sec. 173 of the Motor Vehicles Act, 1988 (afterwards referred as 'Act of 1988') has been filed by the appellant against the judgment and award dtd. 14/2/2020 passed by the Motor Accident Claims Tribunal No.1, Jaipur Metro, Jaipur (afterwards referred as 'Tribunal') in MAC Case No.911/2019, whereby, the Tribunal has awarded a sum of Rs.3,48,000.00 as compensation.

(2.) Brief facts of the case are that on 4/4/2015 the appellant, as a pillion rider, while going on a Motorcycle bearing registration No.RJ14-50M-0021 from Sindhi Camp towards Meer Ji Ka Bagh, at about 02:00 PM when reached opposite Mahendra and Mahendra Showroom at M.I. Road, was hit from back side by a Roadway Bus bearing registration No. RJ26-PA-0417, being driven rashly and negligently by its driver respondent No. 1, as a result of which, the appellant sustained injuries. At the time of accident, respondent Nos.1 and 2 were driver and owner of the Bus, respectively.

(3.) In pursuance to the said accident, an FIR was lodged at P.S. Vidhayakpuri, Jaipur on 18/4/2015. The police after investigation filed charge-sheet against the respondents.