SURJIT RANI Vs. GOVIND RAM

JUDGEMENT

(1.) The appeal is filed against the judgment of the Motor Accident Claims Tribunal dated 20,5.1994 awarding a sum of Rs. 70,000.00 towards compensation for the disability suffered by the appellant in the accident with interest @ 12% p.a. from the date of filing of the claim petition.

(2.) The appellant met with anaccident and she suffered a serious fracture and incurred permanent disability. She claimed Rs. 1 lakh towards compensation on the ground of permanent disability. She also claimed a sum of Rs. 10,000.00 for her treatment and that was granted by the Tribunal.

(3.) Having held that the appellant suffered permanent disability, the Tribunal had awarded Rs. 30,000.00 towards compensation. The Tribunal had also awarded another sum of Rs. 30,000.00 for having undergone pain, suffering and mental agony.