RAJI S. Vs. REJI GEORGE AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award in O.P.(M.V.) No. 733 of 2013 of the Additional Motor Accidents Claims Tribunal-III, Pathanamthitta by the injured. Appellant sustained injuries in a motor accident and the learned Tribunal awarded compensation of Rs. 1,14,340/- (Rupees One Lakh Fourteen Thousand Three Hundred and Forty only) with interest and proportionate cost. Being aggrieved by that, the injured preferred this appeal.

(2.) There was no dispute with regard to the accident in the lower court. The insurer admitted the insurance of the vehicle KL-04/U-9135. Claimant did not adduce any oral evidence, but her documents were marked as Exts.A1 to A10. Respondent did not adduce any evidence.

(3.) Learned counsel appearing for the appellant contended that the injured is an Instructor in a driving school and was getting Rs. 14,000/- per month. It is also contended that the disability certificate shows 6% disability to the injured, but the learned Tribunal took only 3% disability. The disability affected her earning capacity, hence she is entitled to get just amount as compensation.