VINOD K.SHARMA,J - (1.) THE claimant-appellant by way of this appeal has challenged the award dated 2.6.1997 passed by the learned Motor Accident Claims Tribunal, Hoshiarpur (hereinafter referred to as the 'Tribunal') in MACT Case No. 30 of 25.7.1995.
(2.) THE claimant-appellant filed a claim petition against the State of Punjab and others under Section 166 of the Motor Vehicles Act (for short the 'Act') claiming compensation to the tune of Rs. 3,00,000/- (Rs. three lacs) on account of the injuries suffered by her in a motor vehicular accident. The case set up by the claimant-appellant was that on 4.8.1994 at about 11 a.m. the claimant-appellant came from Gagret to Hoshiarpur in Punjab Roadways Depot Hoshiarpur Bus No. PB-12-8406 to meet her sister-in-law, who was admitted in Deep Nursing Home at Tanda Bye-pass Road, Hoshiarpur. On the request of the claimant-appellant, conductor of the bus stopped the bus near Tanda Bye-pass in front of the lane leading to Deep Nursing Home. Before she could alight from the bus completely through the front door, the driver of the bus started running the same in a rash and negligent manner. As a result thereof, she fell down on the ground/road and her right leg was run over under the rear tyre of the bus. Due to this, she suffered crushed injuries on her right leg. In an unconscious state, she was removed to Civil Hospital, Hoshiarpur, from where she was referred to the PGI, Chandigarh.
(3.) IT was claimed that her statement was recorded by the Police at PGI, Chandigarh, while she was in semi-conscious condition. However, the same was used by the police to help the driver with his connivance. It was further her case that on coming to know about the said case, she made a complaint/representation for recording her statement correctly to lodge criminal case against respondent No. 3 i.e. driver of the offending vehicle.;