KUMARI INDIRA Vs. ACHAL SINGH

JUDGEMENT

(1.) RECORDS indicate that when the matter was listed before the Lok Adalat on 2nd July, 2005 then also none appeared for claimant.

(2.) THIS appeal under Section 173 of the Motor Accident Claims Tribunal is for enhancing of the compensation awarded by the Motor Accident Claims Tribunal, Guna in Claim Case No. 112/96 by award dated 4th October, 2000. By the aforesaid award for the injury sustained by the claimant in the accident a sum of Rs. 35,000 (Rupees thirty five thousand only) was awarded to appellant against a claim made for more than Rs. 15,00,000 (Rupees fifteen lacs only).

(3.) APPELLANT claims that for treatment and injury sustained by her, the award 9 of compensation made is very low and seeks enhancement of the compensation. A perusal of the award and reason given by the Tribunal in awarding the compensation, it is seen that after considering the statement of Dr. B.M. Shrivastava it is seen that in the accident, appellant sustained injury in her face and lost four teeth. On the basis of the medical report submitted a finding has been recorded that the appellant is entitled to total compensation of Rs. 35,000 (Rupees thirty five thousand only) after considering the expenses incurred by her for treatment. According to said document, appellant has incurred only expenses of Rs. 7,000 (Rupees seven thousand only) to Rs. 8,000 (Rupees eight thousand only).