K. AYISHABI Vs. MOIDEENKOYA,

JUDGEMENT

(1.) THIS is an appeal preferred against the award of the Claims Tribunal, Kozhikode in OP(MV) No. 827/2007. The claimant, a lady, sustained injuries in a road accident and the Tribunal has awarded her a compensation of Rs. 15,232/ - and it is against that decision she has come up in appeal for enhancement.

(2.) HEARD . A perusal of the wound certificate made available would show that she had a minimal wedge compressed fracture of T 11 vertebra. Wedge fracture is a fracture of vertebral structures with anterior compression.

(3.) IT is submitted that the claimant has moved an application for reference to a medical board but it was dismissed by the court. But unfortunately the claimant also has not herself examined or any medical evidence is tendered to show about actual position of the injury. Therefore, I feel it is desirable that an opportunity be given and the claimant to be referred to a medical board so as to assess the disability, if any, and to compensate her properly.