NAZMA ALIAS SAROVAR BEGUM Vs. MANOJ KUMAR

JUDGEMENT

(1.) THESE three Appeals (MAC APP.810/2011, MAC APP.787/2011 and MAC APP. 788/2011) arise out of a judgment dated 29.10.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.59,800/-, Rs.9,500/- and Rs.9,500/- was awarded in case No.236/2010, 315/2010 and 316/2010 respectively.

(2.) THE finding on negligence is not disputed by the driver, owner and the Insurer. Thus, the same has attained finality.

(3.) APPELLANT Nazma remained admitted in the hospital for 18 days whereas Appellants Isra and Ikra remained admitted for five days. The compensation awarded by the Claims Tribunal is meager and wholly inadequate.