DHANYA THOMAS Vs. DILBAG SINGH

JUDGEMENT

(1.) MACA 74/08 is preferred against the award of the Motor Accidents Claims Tribunal, Ottapalam in O.P.(MV)528/05 and the other appeal is preferred against O.P.(MV)538/05. Heard the learned Counsel for the appellant as well as the respondent. In MACA 74/08 the total compensation awarded in the basic award is Rs. 15,501/ -.

(2.) THE claimant, a minor girl aged 14 years, sustained a lacerated wound on the forehead and injuries on the elbows. She was treated in the Elite Mission Hospital for a period of 2 days and the Tribunal has awarded really a reasonable compensation of Rs. 15,501/ - for the said injuries. The Tribunal granted Rs. 7,000/ - for pain and sufferings, Rs. 1,000/ - as extra nourishment. It allowed the actual medical expenses of Rs. 5,201/ - and therefore the amount awarded is just and reasonable and so it does not call for any interference.