ANNAMMA JOHN Vs. C. GOPINATHAN

JUDGEMENT

(1.) WE suo motu recall our judgment dated 19/07/12. The appellant, a 53 year old house wife while travelling by a Maruti Car on 13/09/98 met with an accident as the car collided with the tanker lorry which was coming from the opposite direction. Against the claim of Rs. 10 lakhs, the learned Tribunal awarded a sum of Rs. 5,03,660/ - as compensation together with interest at the rate of 9% per annum attributing negligence against the driver of the tanker lorry. As the third respondent has admitted the policy of the offending vehicle, they were directed to pay the compensation.

(2.) IN this appeal the appellant is challenging the adequacy of the compensation awarded.

(3.) MEDICAL records reveal that the appellant sustained the following injuries: -