ANU Vs. RELIANCE GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) THE appellant/claimant is before this Court for enhancement of compensation.

(2.) LEARNED counsel for the appellant submits that the claimant sustained comminuted fracture of left femur and she was admitted to K. C. General Government Hospital at Bangalore and treated as inpatient from 29.4.2008 to 17.5.2008. Thereafter, she was also treated in Bhagavan Mahaveer Jain Hospital and spent a sum of Rs. 30,000/- towards medical expenses. But the Tribunal has awarded a meagre compensation of Rs. 8,862/- towards medical expenses. He also submits that the claimant has got permanent disablement of 8% to the whole body and the Tribunal has not granted adequate compensation towards loss of future earnings and the compensation awarded on the other heads is also on the lower side.

(3.) PERUSED the LCRs.