SNEHA C. MENON Vs. HARI. C.C.,

JUDGEMENT

(1.) THIS appeal is by the claimant who was involved in a road traffic accident. The Tribunal has awarded a sum of Rs. 60270/ -towards compensation for the injuries sustained by the claimant. According to the appellant the accident occurred while she was travelling as a pillion rider on a two wheeler. After quantifying the compensation the Tribunal proceeded to hold that the Insurance Company would not be liable to indemnify the owner of the vehicle since the policy was an 'Act Only' policy.

(2.) THE primary grievance of the appellant is that the Tribunal was not justified in exonerating the Insurance Company, especially since evidently the policy was a 'package policy'.

(3.) THE appellant has a further case that the amount awarded by the Tribunal is too meager and inadequate considering the nature of the injuries sustained by her. The appellant was aged 16 at the time of the accident. She had sustained fracture shaft of femur (L) apart from other minor injuries. Since the appellant had not produced any disability certificate, the Tribunal rightly refused to grant any compensation under that head.