KUNIYIL KARTHIAYANI Vs. M. RAMESH AND ORS.

JUDGEMENT

(1.) THE claimant in a proceeding for compensation before the Motor Accidents Claims Tribunal has come up in this appeal, challenging the quantum of compensation granted to her.

(2.) THE claimant was aged 63 years at the time of the accident. The accident took place on 24.4.1995. She claimed in the application for compensation that she was earning a sum of Rs. 2,000/ - per month from her occupation of rearing a cow. She suffered various injuries including fracture of right lower end radius and fracture of right distal ulna wrist. She was admitted and treated in the Medical College Hospital, Kozhikode, for a period of ten days. She claimed a sum of Rs. 60,000/ - by way of compensation.

(3.) HEARD the learned counsel for the appellant/claimant as also the learned counsel for the third respondent/insurer.