INDIRA GANDHI Vs. DHANAM; NEW INDIA ASSURANCE COMPANY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimant challenging the award dated 31.07.2007 passed in M.C.O.P.No.76 of 2006, on the file of the Motor Accidents Claims Tribunal,(the Sub Judge) Periyakulam and for enhancement of compensation.

(2.) The brief facts of the case are as follows:

(3.) In support of the claim, the claimant was examined as P.W.13. She filed documents Exs.A.18, A.19, A.20 and A.21, to establish that she had undergone surgical procedure and that the disability is 28%.