UNITED INDIA INSURANCE CO LTD Vs. SAVITA

JUDGEMENT

(1.) With the consent of the parties, this appeal was finally heard as it raises a singular contention.

(2.) This appeal is directed against the award dated 9.7.2001 of Motor Accidents Claims Tribunal, Chhindwara passed in Claim Case No.35 of 1999 by which the Tribunal has awarded a sum of Rs.68,072 as against the sum of Rs. 5,00,000 claimed as compensation for the 100 per cent permanent disability received in the lower limbs in an accident.

(3.) It is not disputed before us that the accident occurred on 17.6.1998 when the respondent No.1 Savita Dhurve aged about 24 years was travelling in a Bajaj Tempo bearing registration No. MP 28-T 0339. It was stated that the driver of the vehicle suddenly jumped and abandoned the vehicle with the result the accident occurred resulting in serious injuries. Though prompt treatment was administered but the injuries to the backbone had the consequent effect of paralysis of both legs to the extent of 100 per cent. Thus, the respondent No.1 Savita has sustained 100 per cent permanent disablement of both legs for which she has been awarded Rs. 68,072.