SABIRA AREKATTU Vs. V ABDUL RASHEED

JUDGEMENT

(1.) CLAIMANT is the appellant. She claimed compensation for the loss suffered by her on account of personal injuries suffered in a motor accident which took place on 15.10.1999 against a claim of Rs.1.5 lakhs, the Tribunal by the impugned award directed payment of an amount of Rs.51,337/- as per the details given below:

(2.) ACCORDING to the appellant, she is aggrieved by the impugned award. Just and reasonable compensation has not been paid to her, it is lamented. The appellant had suffered serious injuries.Her 5 teeth on the lower jaw got avulsed. There was fracture of the nasal bone. She was an inpatient for a total period of 15 days in two spells. She has suffered physical disability on account of the accident. Her physical disability was assessed by the medical board as 5%. She has suffered disfiguration. Because of that the qualifty of life has been impaired. Plastic surgery will have to be undertaken. The scar left behind has caused cosmetic damage. Disfiguration has resulted. But the Tribunal did not take into account Ext.X1 certificate of disability which computes the permanent partial disability at 5%, ie. 2% for deformity of the face and 3% for avulsion of teeth. The learned counsel for the appellant, in these circumstances, prays for enhanced compensation under the grounds of pain and sufferings, future medical expenses, physical disability and enforced inactivity following the accident.

(3.) THE above discussions lead us to the conclusion that the claimant is entitled to the following further amounts as compensation.