MATHA W/O LATE KANARAN PAYAKUNDILL THAMASIKKUM MULLAM KUNNUMMAL NEDUMPARAMBA POST VANIMAL AMSOMNEDUMPARAMBA DESOM VATAKARA TALUK KOZHIKODE DIST Vs. SURESH BABU K.P S/O KANNAN

JUDGEMENT

(1.) THE appellant, who is a 65 year old coolie, sustained injuries in a road traffic accident occurred on 07/5/2007, while she was travelling by a bus insured with the third respondent insurance company. Against the claim of Rs.2 lakhs, the learned Tribunal awarded a sum of Rs.51,115/- as compensation, the adequacy of which is under challenge in this appeal.

(2.) WE have heard the learned counsel for the appellant and the learned counsel for the third respondent insurance company. WE have also perused the impugned award.

(3.) UNDOUBTEDLY, the appellant might have been bed ridden for a good number of days on account of the pelvic fracture. But, the learned Tribunal has not awarded any amount as compensation towards loss of amenities for the period during which the appellant was compelled to take rest. We award to the appellant Rs.10,000/- on that count.