RADHAMANI Vs. DEVAKI

JUDGEMENT

(1.) THE appellant, a 39 year old lady while walking along the road on 15/04/01 was hit down by a jeep. Against the claim of Rs. 2 lakhs the learned Tribunal awarded a sum of Rs. 46,870/ - as compensation together with interest at the rate of 6% per annum attributing negligence against the driver of the jeep. As the second respondent Insurance Company admitted the policy of the vehicle involved in the accident, they were directed to pay the compensation. In this appeal, the appellant is challenging the adequacy of the compensation awarded to her.

(2.) WE have heard the learned counsel for the appellant and the learned counsel for the second respondent Insurance Company. The impugned award was also perused.

(3.) TOWARDS loss of amenities in life, we notice that no amount was awarded by the Tribunal. Undoubtedly on account of the head injury she might have been bedridden for a good number of days. So she has to be awarded a just and reasonable sum for loss of amenities in life during the period of treatment and convalescence. Hence we award a sum of Rs. 15,000/ - under that head.