SARAMMA Vs. MEENA ALEX

JUDGEMENT

(1.) DISSATISFIED with the award passed by the Motor Accidents Claims Tribunal, Muvattupuzha in O.P.(MV) No. 325/2000, the petitioner before the Tribunal has come up in appeal.

(2.) THE appellant, a woman aged 45, suffered injuries in a motor vehicle accident on 28.10.1999. She had undergone treatment at the Medical Trust Hospital, Ernakulam for the period from 28.10.1999 to 30.10.1999 as inpatient. Ext.A2 is the wound certificate which shows that she had sustained pain on the right shoulder and pain lower back. Ext.A3 is the discharge summary indicating that the petitioner has suffered contusion lower back and chest. The petitioner has produced Ext.A5 certificate issued by Physiatrist and Assistant Surgeon of Government Hospital, Ernakulam issued on 02.06.2004 whereby he assessed a disability of 15%.

(3.) HEARD the learned counsel for the appellant. It seems that the Tribunal has rightly chosen not to accept Ext.A5. There were no supporting documents for the concerned doctor to issue Ext.A5 to find any ligament fracture. Matters being so, the appellant is not entitled to get any compensation under the head of permanent disability.