TIJIYA BAI Vs. SYED AADIL

JUDGEMENT

(1.) APPELLANT Smt. Tijiya Bai is seeking enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Jagdalpur (for short "the Tribunal') vide award dated 30.03.2000, passed in Claim Case No. 46/98.

(2.) AS against the compensation of Rs. 7,77,500/-, claimed by the appellant/claimant by filing a claim petition under Section 166 of the Motor Vehicles Act for the injuries sustained by her in the motor accident on 26.06.98, the Tribunal awarded a total sum of Rs.8,000/- as compensation along with interest @ 12% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) FOR the reasons best known to the appellant/claimant no doctor was examined before the Tribunal to establish the nature of the injuries said to have been sustained by the appellant/claimant in the motor accident and the fact that those injuries resulted in any permanent disability.