SAFIYATH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE appellant, a seven year old girl while going to school on 25/12/02 was hit down by a pick up van as a result of which she sustained injuries. Against the claim of Rs. 3 lakhs, the learned Tribunal awarded a sum of Rs. 37,000/- as compensation together with interest at the rate of 7% per annum from the date of claim petition till realisation. In this appeal the appellant is challenging the adequacy of the compensation awarded.

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

(3.) WE notice that no amount was awarded by the learned Tribunal for loss of amenities in life during the period of treatment and convalescence. Undoubtedly the appellant might have been bedridden for a good number of days and she might not have been able to enjoy the normal amenities in life. So she has to be compensated for the same. Thus we award to the appellant a sum of Rs. 15,000/- towards loss of amenities in life during the period of treatment and convalescence.