S.J. RAJALAKSHMI Vs. K. MANJUNATH

JUDGEMENT

(1.) REVIEW Petition is filed under Order XLVII Rules 1 and 2 read with Section 151 of Code of Civil Procedure praying to review the order dated 18.4.2011 passed in MFA No. 6218/2010 by this Court.

(2.) THE Tribunal has awarded compensation in a sum of Rs. 18,200/ - (Rupees Eighteen Thousand two hundred Only) towards medical expenses as against the claim of Rs. 10,00,000/ - (Rupees Ten Lakh). It is highly erroneous. The Tribunal did not award any compensation for physiotherapy. The Tribunal has awarded Rs. 2,000/ - per month towards medical attendant viz. nursing, which is highly decimal in nature. The review petitioner seeks to enhance the compensation in respect of medical expenses from Rs. 18,200/ - to Rs. 18,00,000/ - and also award compensation in respect of physiotherapy at Rs. 300/ - per day till life time of the claimant. Compensation towards pain and suffering, loss of marriage prospects, loss of amenities as enhanced by this Court at Rs. 2,50,000/ - also needs to be revised.

(3.) THE review petitioner had filed I.A. under Sections 151 and 152 of Code of Civil Procedure to amend the judgment and award of the Tribunal.