K. SHARADA Vs. PRABHAKAR

JUDGEMENT

(1.) THE claimant of a case bearing MVC No. 421/2010, which was pending on the file of Addl. District Judge & MACT at Raichur has challenged the judgment and award passed on 17.07.2012. Her grievance is that a sum of Rs. 84,245/ - awarded as total compensation is grossly inadequate to the severe injuries sustained by her and the effect thereof.

(2.) HEARD the learned counsel appearing for the parties and perused the records.

(3.) EX . P5 is the wound certificate issued by the Senior Specialist of the Government Hospital. The appellant had sustained lacerated wound measuring 6" x 3" over the left Ischiorectal area. It was fresh and minimal bleeding was found from the edge. X -ray report showed that fracture of right pubic bone and central fracture dislocation of left hip joint.