GRACYKUTTY D/O. MATHEW Vs. MAKKAR

JUDGEMENT

(1.) NOTICE to respondents 1 and 3 is dispensed with in view of the decision I propose to take.

(2.) THIS appeal arises from the common award dated 30.11.2012 in O.P(MV) No.566 of 2006 and connected cases of the Motor Accidents Claims Tribunal, Thodupuzha (for short, "the Tribunal"). Challenge is to the quantum of compensation awarded to the appellant in O.P(MV) No.566 of 2006.

(3.) THE appellant was aged 52 years at the relevant time, a tailor by occupation. The injuries suffered by her are narrated in paragraph 11 of the award. It includes fracture of the right side of pubic ramus. She underwent inpatient treatment for 5 days. The Tribunal has awarded Rs.33,250/- as compensation with interest at the rate of 7.5% per annum from the date of petition till recovery. The learned counsel submits that compensation awarded is low.