AJIMA BIBI Vs. MALATI DEVI AND ANOTHER

JUDGEMENT

(1.) Heard Mr. A. R. Agarwala, learned counsel for the appellant and the learned counsel for the respondent.

(2.) Unsatisfied with the award passed by the MACT, Dhubri in MAC Case No. 877/2006, the claimant has preferred this appeal praying for enhancement of the award.

(3.) The appellant/claimant Ajima Bibi sustained injury in a motor vehicle accident on 09/11/2005 involving the vehicle No. ANA/8084 owned by the respondent No. 1 and insured with the respondent No. 2. The appellant filed a petition seeking compensation before the MACT, Dhubri and the MACT, Dhubri by the impugned judgment and award dated 07/02/2014 granted Rs. 45,000/- as compensation, which comprised of Rs. 10,000/- towards medical expenses, Rs. 15,000/- towards loss and earning and Rs. 20,000/- towards pain and suffering. Learned Tribunal also awarded interest @ 8% from the date of order.