OMANA Vs. ALEX-V-CHACKO

JUDGEMENT

(1.) The appellant met with an accident on 04.10.2003 at Ceylon Kavala, near Vaikom. She was hit by a mini lorry. She sustained injuries and was taken to the hospital. After undergoing treatment, she filed the claim petition seeking compensation to the tune of Rs. 2 lakhs. The Tribunal awarded a sum of Rs. 75,340/-. This appeal is filed seeking enhancement in compensation.

(2.) We heard the learned counsel appearing on either side. The learned counsel for the Insurance Company opposed the claim for enhancement.

(3.) The learned counsel for the appellant submits that the amount awarded under various heads are thoroughly inadequate and the income reckoned in the case of the appellant is too low and that no amount is awarded towards permanent disability, disfiguration etc.