KHADEEJA Vs. ANVAR.K.K.

JUDGEMENT

(1.) DISSATISFIED with award dated 07.12.2012 passed by the Motor Accident Claims Tribunal, Wayanad in O.P.(MV) No.323/2011, the petitioner has come up in appeal.

(2.) THE appellant, a coolie worker aged 55, suffered a motor vehicle accident on 11.04.2011, while she was travelling by an auto rickshaw ridden by the 1st respondent, collided with a motorbike bearing Reg.No.KL -12F -1642 ridden by the 2nd respondent. The accident had occurred solely due to the rashness and negligence on the part of the driver of the auto rickshaw and the rider of the motorbike. According to the appellant, both the vehicles were covered by valid insurance polices issued by the 3rd respondent.

(3.) HEARD the learned counsel for the appellant and the learned Standing Counsel for the 3rd respondent. Even though the learned counsel for the appellant has canvassed an argument that the Tribunal ought to have considered the disability at 15% as assessed through N.I.O.H. scale, the said argument is of no merit at all. When the whole body disability has to be considered as permanent disability, the assessment made through the Mc -Bride's scale has to be adopted. The said disability has been assessed at 3%. Considering the nature of injuries, it cannot even be imagined that the said permanent disability will be more than 3%. The learned counsel for the appellant has pointed out that the appellant is a coolie worker who was having a monthly income of 4,000/ -. Considering the submissions made by the learned counsel for the appellant, this Court of the view that her monthly income can be considered as 3,500/ -. Therefore, the loss of earnings granted for three months has to be enhanced by an amount of 1,500/ -. For pain and sufferings, an amount of 12,000/ - only has been granted by the Tribunal. The same has to be enhanced to 15,000/ -. Therefore, an additional amount of 3,000/ - has also to be granted under that head. For compensation for permanent disability an amount of 11,340/ - has to be granted instead of 9,720/ -. For loss of amenities an amount of 5,000/ - only was granted and the same has to be enhanced to 7,500/ -. Therefore, this Court is of the view that an amount of 5,620/ - more has to be granted as enhanced compensation to the appellant. In the result, the M.A.C.A. is allowed in apart and amount of 5,620/ - more is allowed as enhanced compensation to the appellant with interest at 7.5% per annum from the date of petition till the date of payment. The said amount shall be paid by the 3rd respondent within a period of three months from today.