BABY AKINAPALLOI NIKITHA Vs. NAZEER BAIG

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the award and decree dated 06-10-1998 passed by the Motor Accident Claims Tribunal (District Judge) Karimnagar in OP.No. 65 of 1996.

(2.) CHALLENGE to the award passed by the Claims Tribunal is to the quantum of compensation on the ground that it was grossly inadequate and has not been computed properly. Since the question arises for consideration in this appeal is only as to the quantum of compensation, the other issues need not be adverted to.

(3.) THERE is no dispute about the fact that ultimately due to the crush injury sustained by the appellant-claimant (injured) in the accident her left hand below the shoulder level was amputated and she continued her studies with the said disability and overcoming all sorts of difficulties now she is prosecuting her B.Tech course.