CHIGULLA Vs. APSRTC

JUDGEMENT

(1.) Perturbed and agitated over an observation of the tribunal in its order dt. 6-12-2003, wherein it portrayed the claimant as "only an house wife" made her prefer the present appeal seeking enhancement of compensation. The short question that arises for consideration in the present Civil Miscellaneous Appeal is the amount of compensation which a housewife who is a non-earning member is entitled to when she suffers 40% disability in a road accident.

(2.) The present appeal has a chequered history. Originally, the injured filed MVOP No. 582/1994 before the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Guntur. The tribunal by its order dt. 27-7-1997 awarded a sum of Rs. 1,00,000/- as compensation as against the claim of Rs. 1,50,000/-. Dissatisfied with the amount of compensation awarded, the claimant preferred CMA No. 1066/1999 before this Honourable Court and this Honourable Court by its order dt. 23-6-2003 allowed the appeal and remanded the matter back to the tribunal with the following observation:

(3.) As per the orders of this Honourable Court, notices were issued to both parties and an opportunity was given to adduce evidence, if any. But both parties reported no further evidence and argued the mater. The tribunal after re-appreciating the evidence awarded only a sum of Rs. 50,746/- as compensation. Aggrieved by the same, the present appeal has been filed.