NIHALO Vs. ARVIND KUMAR

JUDGEMENT

(1.) THE Appellant Nihalo impugns a judgment dated 01.08.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby while awarding a compensation of Rs.5,500/- in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 13.10.2008, the Respondent No.3 Insurance Company was exonerated of its liability.

(2.) IN the absence of any Appeal by the driver, owner or the INsurer, the finding on negligence has attained finality between the parties.

(3.) IT is apparent that the Appellant did not suffer any external injury. She was granted compensation of Rs.500/- towards special diet and Rs.5,000/- towards pain and suffering, which can be said to be for shock on account of the accident. The compensation awarded is just and reasonable.