KUMARI SUNITA @ POPAT D/O VALU JADHAV Vs. THE BRANCH MANAGER NEW INDIA ASSURANCE CO. LTD., HANUMASHETTY BUILDING GURUKULA ROAD BIJAPUR AND GOUSPAKI NATIKAR

JUDGEMENT

(1.) THERE is a delay of 5 days in preferring this appeal which is not opposed seriously by any of the respondents. Delay is condoned. Misc. Cvl. 155454/2010 is allowed. Appeal by the injured -claimant who had misfortune of getting her left foot amputated due to injuries she suffered in an accident that took place on 16.06.2006 at about 6.30 p.m. in a Tata -sumo bearing Reg. No. KA -28/M -4391 hit her from behind and caused the injuries, being dissatisfied by the quantification of compensation which was at a sum of Rs. 3;73,400/ -.

(2.) THE accident, resultant injury and the amputation are not in dispute.

(3.) APPEAL is admitted for examination.