UJJINI KAVYA Vs. APSRTC, MUSHEERABD

JUDGEMENT

(1.) This appeal is filed by the appellant-claimant aggrieved by the Order and Decree dated 10.03.2008 passed in O.P.No.928 of 2006 by the Motor Accidents Claims Tribunal-cum-I Additional District Judge at Nalgonda (for short, the Tribunal).

(2.) The brief facts of the case are that on 18.05.2006 at about 9.30 am., when the appellant boarded bus bearing No.AP11Z 2187 at Chithappali X roads to go to Ibrahimpatnam, the Conductor informed the appellant that there was no stage at Ibrahimpatnam. On that, while the appellant was trying to get down the bus, the driver drove the bus in a rash and negligent manner, due to which, the door of the bus hit the appellant. As a result of which, the appellant fell down from the bus and sustained grievous injuries. The appellant filed aforesaid OP against the respondent-RTC, claiming compensation of Rs.1,25,000/- for the injuries sustained by her.

(3.) Before the Tribunal, the respondent filed counter denying the averments of the claim petition and contended that the amount claimed is excessive and prayed to dismiss the claim petition.