S.S.Sodhi, J. - (1.) Doctor Mahesh Chander Maudgal a Senior Lecturer at the Medical College, Patiala was killed in an accident which took place between his car and a bus belonging to the Pepsu Road Transport Corporation on Dec. 6, 1967 near village Kauli on the Patiala-Rajpura road. Mrs. Sunanda Maudgal, the young widow of the deceased doctor preferred a claim for compensation for a sum of Rs. 1,75,000.-under S. 110-A of the Motor Vehicles Act, 1939, for the loss suffered by her due to her husband's death.
(2.) The claim filed by Mrs. Sunanda Maudgal was dismissed by the Motor Accident Claims Tribunal, holding that the accident had not been shown to have taken place on account of the rash or negligent driving of the respondent-bus driver. On appeal this finding was overturned by the learned single Judge, who held that the accident was the direct consequence of the rash and negligent driving of the bus driver. A sum of Rupees 45,000/- was awarded to the claimant as compensation long with interest at the rate of 4 per cent per annum thereon.
(3.) The challenge in this Letters patent Appeal, filed by Mrs. Sunanda Maudgal, is with regard to the amount awarded as compensation. The finding of the learned single Judge with regard to negligence of the respondent-bus driver was not questioned before us.;