BATTO DEVI Vs. PAFAL RAM

JUDGEMENT

(1.) SINCE both the aforesaid appeals have arisen out of common award dated 23/09/2000, passed by the learned Motor Accident Claims Tribunal, Jaipur City, jaipur, the same are being decided by this common order.

(2.) THE appeal, bearing SB Civil Misc. Appeal No. 2059/2000, Smt. Batto Devi Vs. Shri Pafal Ram and anr has been filed for enhancement of the compensation awarded by the learned Tribunal and the appeal, bearing SB Civil Misc. Appeal No. 2064/2000, Rajasthan state Road Transportation Vs. Batto Devi and anr. has been filed by the appellant corporation challenging the award of the learned Tribunal praying for scaling down the compensation awarded.

(3.) THE Motor Accident Claims Tribunal, Jaipur City, jaipur vide judgment dated 23/09/2000 awarded a total amount of Rs. 6,10,000/- for 100% disability caused on account of injury sustained by the injured appellant on her backbone which has resulted in crippling and thereby confining her to bed.