BELLAMKONDA KOTESWARAMMA Vs. D KOTI REDDY

JUDGEMENT

(1.) THE claimant has preferred this appeal claiming enhancement of the compensation of Rs. 21,000/- granted by the Motor Accidents claims Tribunal, Guntur in O. P. No. 430/87. She claims a total compensation of Rs. 50,000/- for the injuries sustained by her in a bus accident.

(2.) CONSIDERING the nature of injuries sustained by her and loss of income the lower tribunal awarded a total compensation of Rs. 21,000/- restricting the liability of respondents 2 and 3 (sic. 1 and 2) Rs. 15,000/- and the 3rd respondent's liability to Rs. 6,000/ -.

(3.) EX. A-1 wound certificate shows that the petitioner sustained lacerated injury over left fore-head near eye and another lacerated injury over left thigh outer aspect and there were fractures for both the pelvic bones. The lower tribunal has already taken into consideration the nature of injuries and also loss of income during the period of treatment and granted compensation of Rs. 21,000/- which, in my opinion, is a reasonable one and no enhancement is called for. The restrictions imposed also do not call for interference.