SAU. MANJULABAI Vs. NANA BHIKA CHAUDHARI

JUDGEMENT

(1.) This is an appeal under Sec. 173 of the Motor Vehicles Act. The appeal has been preferred by the original claimant for enhancement of compensation awarded to her on account of injuries and permanent disability suffered in an accident involving motor vehicle. The learned Member, Motor Accident Claims Tribunal (MACT), Amalner partly allowed the Motor Accident Claim Petition (MACP) No.26/2006 granting the petitioners compensation of Rs.65,000.00 (inclusive of NFL amount) with interest @ 6% p.a. on the sum of Rs.40,000.00from the date of petition till the date of actual payment or deposit in Court.

(2.) Heard. Learned counsel for the appellant/ claimant would submit that, the petitioner suffered 15% permanent disability. As a result thereof, she has suffered loss of earning capacity. The Tribunal has not awarded adequate compensation. No compensation has been awarded towards pains and sufferings, special diet, conveyance etc. According to learned counsel, the Tribunal has not applied the formula to work out compensation amount on account of loss of earning capacity. Nothing has been awarded towards future prospects. Learned counsel has placed reliance on the following judgment :

(3.) Learned counsel or the respondent Insurance Company supports the impugned award and submit that, no interference therewith is called for.