TINA JAIN Vs. SUNIL KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,32,000/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 16.02.2010.

(2.) IN the absence of any Appeal by the driver, owner or the Insurer, the finding on negligence reached by the Claims Tribunal has attained finality.

(3.) SHE could not attend to her work for six months and engaged a maid servant on a salary of Rs.3,500/ - per month. She stated that she spent a sum of Rs.10,000/ - on conveyance and Rs.30,000/ - on special diet. The Claims Tribunal awarded a sum of Rs.1,32,000/ - which is tabulated