MUSBIN BANO Vs. PARSHOO RAM CHOUDHARY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal has been preferred on behalf of appellant-injured Mubin Bano for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, jaipur city, Jaipur vide judgment dated 17. 4. 2000 whereby a total sum of Rs. 16,625/-was awarded after deducting 50% for contributory negligence at the part of the injured-appellant.

(3.) THE brief facts of the case are that the accident took place on 18. 10. 98 at 1. 30 PM while injured Mubin Bano was crossing the road along with her two minor kids near ghat-gate, Jaipur after getting down from a mini bus on the road. She was dashed by the rsrtc Bus No. RJ-25p-0239 which was being driven rashly and negligently.