SHAKINABEE Vs. BRANCH MANAGER

JUDGEMENT

(1.) The claimant is seeking for enhancement of compensation awarded to her by the Tribunal, in respect of the injuries sustained by her in the vehicle accident which was occurred on 06.01.2011 when she was traveling in Tempo Trax vehicle bearing registration No. KA-37/8496.

(2.) The factum of the accident is not in dispute. The Tribunal on consideration of the evidence has come to the conclusion that the claimant had suffered injuries which had resulted in a permanent disability to the Claimant to the extent of 15%.

(3.) The Tribunal assessed the monthly income Rs.3,000/- since there was no evidence to establish the actual income of the claimant and the Tribunal thereafter proceeded to award a sum of Rs.1,14,600/-.