KHUKHUMONI SARKAR Vs. BISWAJIT NATH

JUDGEMENT

(1.) This appeal is filed by the original claimant. She seeks enhancement of the compensation awarded by the Motor Accident Claims Tribunal, West Tripura, under impugned award dated 14th March, 2018.

(2.) Brief facts are as under :

(3.) The claimant examined herself before the Claims Tribunal. In her deposition, she stated that the vehicle was driven rashly and negligently which caused the accident. She received injuries on the left leg and other parts of the body. She was the first taken to Melaghar Hospital from where she was referred to G.B.P Hospital, Agartala. She took treatment as an indoor patient from 14th May, 2016 to 1st June, 2016. She had spent Rs.2,00,000/- for her medical treatment. She produced disability certificate issued by the Disability Board certifying that she was suffering disability to the extent of 60%. She claimed that at the time of accident she was teaching school students from which she would earn Rs.8,000/- per month. On account of the injury, it is difficult for her to walk and go to the residence of the students. There was no worthwhile cross-examination of this witness by either of the two opponents.