AMBUJAKSHI Vs. SUDHEER

JUDGEMENT

(1.) THIS is an appeal preferred against the award of the Claims Tribunal, Kozhikode in OP(MV)No.317/2006. The claimant, a 46 year old lady, sustained injuries in a road accident and she has been awarded a compensation of Rs.9,750/=. Dissatisfied with the same, she has come up in appeal for enhancement.

(2.) HEARD. A perusal of the award would reveal that she had sustained a lacerated wound over the scalp, swelling on the left eye and on the arms. She had also sustained a fracture of the base of the 5th metacarpal bone.