NARAYANI Vs. C.L. JOSE

JUDGEMENT

(1.) THIS appeal is filed by the claimant in O.P. (MV) No. 2973 of 2001. The accident occurred on 21.03.2001. Against a total claim of Rs. 2 lakhs, the Tribunal has awarded Rs. 97,220/ -.

(2.) THE appellant was aged 55 years at the time of the accident and she was a coolie worker with a monthly income of Rs. 4,500/ -. She had sustained the following injuries:

(3.) THIS is a case where the Insurance Company had admitted the policy.