ASWATHI RAVEENDRAN Vs. T.B. SUDHAKARAN AND ORS.

JUDGEMENT

(1.) THE appellant met with an accident on 9.7.2001 when the auto rickshaw in which she was travelling lost control and hit against the compound wall. She sustained very severe injuries and was taken to Amala Hospital, Thrissur and thereafter to West Fort Hospital, Thrissur. She underwent treatment for a very long period and incurred disability which was assessed as 30% whole body.

(2.) THE claim petition was filed seeking compensation to the tune of Rs. 5,46,500/ -. The Tribunal awarded a sum of Rs. 2,27,600/ -. This appeal is filed seeking enhancement of compensation.

(3.) THE learned counsel for the appellant submits that the amount of compensation awarded by the Tribunal under various heads are thoroughly insufficient. It is pointed out that the appellant was a bright student and was unable to pursue her studies for a very long time and the Tribunal did not grant any amount towards loss of amenities. It is also pointed out that the notional income reckoned in her case is very low.