NABEESA Vs. BUNDI NAGESWARA RAO

JUDGEMENT

(1.) THE claimant is in appeal. Allegedly the appellant sustained injuries in a road traffic accident on 3/7/1998. According to the appellant while she was walking along the road, she was hit down by a truck insured with the third respondent - Insurance Company. Against the claim of Rs.3,00,000/ -, the learned Tribunal awarded Rs.96,500/ - the adequacy of which is under challenge.

(2.) WE have heard the learned counsel for the appellant and the learned standing counsel appearing for the 3rd respondent - Insurance company. We have also perused the impugned award.

(3.) TOWARDS compensation for pain and suffering, the learned Tribunal has awarded a sum of Rs.20,000/ -. Considering the nature and gravity of the injuries sustained by the appellant, we are of the view that some more amount could have been awarded under that head. Hence we are awarding an additional sum of Rs.5,000/ - towards compensation for pain and suffering.