T. ELIZABETH Vs. M. GOVINDAN

JUDGEMENT

(1.) This appeal is preferred by the appellant seeking enhanced compensation pursuant to the accident suffered by the appellant, aged about 36 years, who is a lady working as a Teacher, imparting education to the second standard students and earning a salary of Rs.20,320.00 as per Ex.P10 as the Tribunal has awarded only a sum of Rs.1,00,650.00.

(2.) Learned counsel appearing for the appellant submitted that the disability has been fixed at 50%. The medical bills have not been taken into consideration. The Tribunal has committed a wrong in holding that all the medical bills have been reimbursed. There is no sufficient amount awarded towards pain and suffering. The appellant was treated as inpatient for 37 days. Therefore, the appeal will have to be allowed.

(3.) Learned counsel appearing for the second respondent submitted that there is no loss of income as such. The appellant continues to work. The Tribunal took into consideration the fact that there was reimbursement though not fully.