MARIYAMBI GHORIKHAN PATHAN Vs. GANGADHAR M GOSAVI

JUDGEMENT

(1.) APPEAL by the injured-claimant against the order and award dated 07.02.2004 passed by the Member, Addl. MACT, Sirsi, in M.V.C.No.54/2001 dissatisfied with the quantum of compensation assessed at a sum of Rs.23,520/- by the Tribunal in respect of the injures and the consequential pain and suffering etc., by the injured-claimant attributable to the accident caused by motor vehicle bearing registration No.KA 22/M-885 while it was proceeding from Dandeli Patel Circle.

(2.) THE injured, a daily wage earner lady had claimed compensation of Rs.2 lakhs saying that she has suffered grievous injuries such as crush lacerated wound on upper half of the left leg and other related injuries, that she had been an inpatient at Patel Nursing Home, Dandeli, for a period of about 40 days or more, that she had incurred medical expenses to the tune of Rs.50,000/- and more and compensation under the other heads would add to Rs.2 lakhs etc.,

(3.) IT is against this award of the Tribunal, the claimant is seeking for enhancement in her appeal and the Insurance Company through the cross objection contends that there is no liability for having cancelled the policy.