BEGARI GANGAMANI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This MACMA is filed under Sec. 173 of the Motor Vehicles Act, 1988 by the claimant seeking enhancement of compensation aggrieved by the order and decree dt.10/12/2014 passed in M.V.O.P.No.826 of 2010 by the Motor Accident Claims Tribunal-cum-Additional District Judge, Nizamabad (for short "the Tribunal").

(2.) For the sake of convenience, the parties will be hereinafter referred to as they are arrayed before the Tribunal.

(3.) Brief facts of the case are that on 7/4/2009, while the petitioner was travelling in APSRTC Bus from Janakampet Village to Nizamabad and when it reached near Nehrunagar Village at 0920 hours, another APSRTC Bus bearing No.AP-11-Z-5536 came in opposite direction, being driven by its driver in a rash and negligent manner and at high speed, dashed against the Bus in which the petitioner was travelling. She sustained a fracture of Nasal Bone (12 sutures), a comminuted fracture that depressed both bones of nasal, grievous cut injury over the face, injuries on mouth, teeth loosening and also sustained injuries over various parts of her body. She was shifted to Amrutha Laxmi Multi Specialty Hospital, Nizamabad and was treated as an inpatient. Due to the accident, she was unable to do work and could not walk properly as she sustained a permanent partial disability. At the time of the accident, the petitioner was aged 28 years and was working as Anganwadi Teacher and also Tailoring work with a monthly income of Rs.10,000.00. Therefore, she laid the claim against the respondents seeking compensation of Rs.1,00,000.00