PREETI GOYAL Vs. JANAK SINGH YADAV AND ORS

JUDGEMENT

(1.) The appellant claimant has filed this appeal u/S. 173 of Motor Vehicles Act, 1988 (For brevity "the Act") assailing the award dated 26.6.2006 passed by the 3rd Motor Accident Claims Tribunal, Morena in Claim Case No. 117/2005 by which application filed by the appellant u/S. 166 of the Act has been dismissed.

(2.) The facts which led to filing of the present appeal are that on 6.3.2004 at about 6 am the appellant while going on by-cycle was hit by the Jeep bearing Registration No. MP 06/ B-0651 owned by respondent no. 1 Janak Singh Yadav rashly and negligently driven by respondent no. 2 Ladly Mohan Sharma. Due to which the appellant received injuries on her abdomen and left pelvis. The Police was informed about the accident and after investigation the Police concluded the Jeep to be offending vehicle and the chargesheet was filed against respondent no. 2 before the competent Criminal Court.

(3.) The appellant filed application u/S. 166 of the Act seeking compensation for the injuries sustained by her due to the accident. According to her claim petition she sustained grievous injuries resulting into permanent disability and is unable to run and walk, and claimed Rs. 4,41,000/- as compensation.