GIRIJA G. THAMPI W/O GOVINDAN S. THAMPI Vs. THE NEW INDIA ASSURANCE CO LTD. NO. 1200, II CROSS, ASHOKNAGAR MANDYA AND SHRI K.T. RAVIKUMAR S/O K.V. THIMMEGOWDA MAJOR, PROP. S.B TRANSPORT K.R. PET, MANDYA

JUDGEMENT

(1.) THIS is claimant's appeal, being not satisfied with the compensation awarded to her by the Motor Accidents Claims Tribunal (for short 'the Tribunal'), Bangalore in MVC No.5187/2001 dated 25 -8 -2006.

(2.) THE admitted facts are as under: In an road traffic accident that occurred on 12 -12 -1999 at about. 4.30 p.m. while the claimant was travelling in a Car bearing registration No. KA -04/P -2550 on Mysore -Bangalore Road, near Siddaiahna Koppalu of Mandya District, a bus bearing registration No. KA -11/2783 being driven by its driver in a rash and negligent manner came and dashed against the car in which the claimant was travelling, due to which, she suffered grievous injuries. She was immediately shifted to Mandya Government Hospital and then to Manipal Hospital at Bangalore. She was an inpatient from 12 -12 -1999 to 24 -6 -2000 at Manipal Hospital and thereafter for better treatment, she was shifted to Breach Candy Hospital at Mumbai and she was inpatient there from 24 -6 -1999 to 19 -7 -2000. From Breach Candy Hospital, she was shifted to Super Speciality Hospital at Boston, USA and she has underwent treatment in the said Hospital till August 2002. Even after taking treatment in various hospitals, not only in Bangalore, but also in Bombay and USA, she has become completely disabled and her disability has been assessed by an Orthopedic Surgeon as 27% to the whole body and 75% by the neuro surgeon. Therefore, she has become completely disabled. The claimant's husband was working as a Commissioner of Central Excise and Customs and that the claimant is said to have spent more than Rs. 10.00 to 15.00 lakhs rupees towards medication. Most of the bills are settled by the Government of India on account of her husband being a Central Government employee.

(3.) WE have heard the learned Counsel for the parties.