DEEPA NEBB Vs. KULDEEP SINGH & ORS

JUDGEMENT

(1.) The appellant was the claimant before the Motor Accident Claims Tribunal in accident claim case (MACT 23/11/05), filed on 09.09.2005, whereby she sought compensation under Sections 166 and 140 of the Motor Vehicles Act, 1988, for the injuries and the consequent disability suffered by her, due to a motor vehicular accident that had occurred on 03.05.2005, on account of negligent driving of a motor vehicle bearing registration no.HR-55BT-7896, admittedly insured against third party risk with the fourth respondent (insurer).

(2.) The Motor Accident Claims Tribunal (Tribunal), by judgment dated 22.05.2012, awarded compensation in the total sum of Rs.1,13,980/- and directed the insurer to pay the same with interest at the rate of 9% p.a., the said amount having been calculated by including loss of wages, special diet, conveyance, physiotherapy charges, nursing assistance, follow-up treatment and damage to the car.

(3.) The claimant has felt aggrieved with the compensation awarded, her prime contention being that there has been no assessment made of the functional disability arising out of the condition of panic disorder with agoraphobia to which she has been reduced due to the injuries suffered in the accident.