KUNDA VASANT GAUDE Vs. VIJENDRA BABUSO NAIK

JUDGEMENT

(1.) Heard Mr. Milton Marshal for the Appellant and Mr. C. Fonseca for Respondent No.3-Insurance Company.

(2.) This Appeal is directed against the Judgment and Award dtd. 16/10/2017 in Claim Petition No.69/2015, by which the Motor Accident Claims Tribunal (Tribunal) has awarded the Appellant compensation of Rs.1,80,300.00, with interest at the rate of 5% per annum from the date of filing of the Claim Petition, till the date of actual payment of the said compensation.

(3.) Mr. Milton Marshal, learned Counsel for the Appellant, submits that the Tribunal failed to make an addition of 40% to the Appellant's income on account of future prospects. He submits that the medical bills to the extent of Rs.29,120.00 were produced and were not considered. He submits that the compensation of at least Rs.18,000.00 was due towards conveyance charges. He submits that the compensation of at least Rs.1,50,000.00 was due to pain and suffering because the Appellant underwent two operations for the injuries sustained by her in the vehicular accident. He submits that compensation of Rs.50,00.00 is due towards future operations and medical expenses and Rs.25,000.00 towards special diet.