RENJU SEBASTIAN Vs. N SURESH KUMAR

JUDGEMENT

(1.) A 20 year old B.Sc. nursing student, who sustained serious injuries of left lower limb with extensive composite tissue loss and severe mangling from the mid thigh to ankle when the bus in which she was travelling capsized due to the negligence of the bus driver, complains that the Motor Accident Claims Tribunal did not award her adequate compensation for the injuries sustained by her. Her claim in the Original Petition was for a total amount of Rs.35 Lakhs and the learned Tribunal awarded her only Rs.10,90,200/-, which according to her, is grossly inadequate.

(2.) WE have heard the submissions of Sri.U.Balagangadharan learned counsel for the appellant and Sri.P.Jacob Mathew learned standing counsel for the Insurance Company.

(3.) THE result of the above discussion, therefore, is as follows;