LOPABEN SAUMILBHAI BHAVNAGARI Vs. SANDIP SURYAKANT SHAH

JUDGEMENT

(1.) APPELLANT- original claimant has challenged the judgment and award dated 31.3.2011 passed by the Motor Accident Claims Tribunal (Auxiliary), Ahmedabad in Motor Accident Claim Petition No.487of 2002 insofar as the same is adverse to the appellant.

(2.) THE appellant was travelling from Ahmedabad to Bhavnagar on 13.10.2001 in a Maruti Fronti car along with other family members. THE vehicle, on account of rash and negligent driving by the driver, overturned on the side of the road, resulting in serious injuries to the claimant. She received medical treatment at different places. She was initially admitted in the hospital on the same day, but thereafter discharged on 25.10.2001. She was once again admitted in the hospital as an indoor patient from 5.11.2001 to 7.11.2001.

(3.) WITH such facts, the claimant filed claim petition before the Tribunal, seeking compensation of Rs.50 lacs from the owner and the Insurance Company of the vehicle involved in the accident.