- (1.) Challenge in this appeal is the Award dated 6.10.2001 passed by Shri M.S.Sullar, learned Motor Accident Claims Tribunal, Sirsa for enhancement of compensation.
(2.) Briefly stated Ms Mandeep Kaur minor daughter of Balvinder Singh filed claim petition under Section 166 of the Motor Vehicles Act claiming compensation on account of injuries sustained by her in motor vehicular accident.
(3.) The claim set up by the claimant is that on 26.7.1998, she along with her parents were going in bus bearing registration No. PB-04D-9855 from Main Bus Stand, Sirsa to her native village Bhavdeen District Sirsa. At about 4.00p.m., the bus reached near Shera factory, in the area of village Morwala, in the meantime a Canter bearing registration No. HR-39/2151 loaded with hard-board (Gatta) came from the side of Ding Mour at a very high speed. The driver could not control and struck the canter into the bus. As a result of the impact, the bus and canter turned turtle. Both legs of the petitioner entangled in the window of the bus and she sustained grievous injuries. The driver of the canter fled away from the spot after causing the accident. The matter was reported to the police and vide FIR No.192 dated 26.7.1998, case under Sections 279, 337, 338 and 427 of the Indian Penal Code was registered at Police Station Ding District Sirsa.;