MANAGER UNITED INDIA INSURANCE CO LTD Vs. RAMAYEE

JUDGEMENT

(1.) Challenging the award passed in M.C.O.P.No.19 of 2005, on the file of the Motor Accident Claims Tribunal, Subordinate Court, Karur, the Insurance Company has filed the above Civil Miscellaneous Appeal.

(2.) The first respondent/claimant filed M.C.O.P.No.19 of 2005 claiming a total compensation of Rs.2,50,000/-(Rupees Two Lakhs and Fifty Thousand only) for the injuries sustained by her in a road accident occurred on 15.06.2004. According to the claimant, she was bedridden for one month in the hospital and she has incurred the expenditure to the tune of Rs.26,000/-(Rupees Twenty Six Thousand only). Further according to the claimant, she has become totally and permanently disabled to do any work. The claimant suffered grievous injuries all over the body including a fracture over the upper right thigh. That apart, the claimant also suffered grievous injuries in her body.

(3.) Before the Tribunal, on the side of the claimant, she was examined as P.W.1 and the Doctor was examined as P.W.2. On the side of the claimants, eight documents were marked. On the side of the Insurance Company, R.W.1 was examined. However no document was marked.