UMAVATHI W/O LATE GOVINDASWAMY Vs. SRI. DHANANJAYA S/O SIDDAPPA AND THE ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THIS is a claimant's appeal seeking for enhancement of compensation awarded to her by the Motor Accidents Claims Tribunal ('the Tribunal' for short). Bangalore in MVC No. 2640/2004 dated 17.09.2005.

(2.) IN a road traffic accident that occurred on 11 -12 -2003, the claimant sustained fracture of mid shaft of left fibula, Multiple injuries with non -conclusive head injury and fracture of acetabulum. She was hospitalised for 6 days from 11 -12 -2003 to 17 -12 -2003. The Doctor has opined that she is suffering from disability at 32% to the left lower limb and 16% to the whole body. The Tribunal awarded a total compensation of Rs. 55,000/ - with interest at the rate of 6% p.a. from the date of petition till the date of payment. Being not satisfied with the same, the present appeal is filed for enhancement.

(3.) IN the result, the appeal is allowed in part. The Appellant is entitled to enhanced compensation of Rs. 60,000/ - with interest at the rate of 6% p.a. from the date of petition till the date of payment.