ANU JOLLY Vs. BOBY KURIAKOSE

JUDGEMENT

(1.) This appeal is filed by the claimant in OP (MV) No. 75 of 2008 on the file of MACT, Muvattupuzha. The injured is a young girl aged 14 years studying in the 9th standard in St. Augustine's Secondary School, Kalloorkad at the time of the accident. The accident occurred on 25.2.2007 at about 10 a.m., when the bus bearing registration No. KL-7AH-752, which was being plied through Chattupara - Kalloorkad road, hit on a mud wall and lost its control, resulting in injuries to various passengers travelling in the bus. Altogether five cases were tried together by the Tribunal and a common award has been passed.

(2.) As far as the appellant herein is concerned, a detailed discussion is evidenced from paragraph 18 of the judgment regarding the injuries sustained by her, the treatment undergone and consequences of the same on her body.

(3.) As per Ext. A16 wound certificate issued from the MOSC Medical College Hospital, Kolenchery, it can be seen that she had sustained multiple abrated contusion lips, multiple abrasion of swelling left ankle, abrasion 2 x .5 c.m. left dorsum foot and tenderness epigartium. She was admitted in the said hospital on 25.2.2007. There was bleeding from the nostril also. Exts. A17 to A21 are other records from the hospital concerned, which gives the details of treatment and other investigation made. For convenience, we extract the following details available in paragraph 18 of the judgment:-