BALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the claimant against the Award given by the Motor Accident Claims Tribunal, seeking enhancement of compensation, awarded by the Tribunal on account of the injuries suffered by her in a motor vehicular accident.

(2.) WHILE considering the question regarding grant of compensation to the claimant appellant Smt. Bala Devi, it was found by the Tribunal that as per the disability certificate Exhibit P10, issued by the Board of Doctors, constituted by the General Hospital, Karnal, Smt. Bala Devi claimant had suffered 2% permanent disability on account of fracture of pelvis. It was also found that the claimant had not examined any medical officer, nor produced any record with regard to her admission in General Hospital, Karnal and the duration thereof. However, keeping in view the disability certificate Exhibit P.10, it was found that claimant Smt. Bala Devi had suffered fracture of pelvis as a result of which she suffered 2% permanent disability at the age of 35 years and that she was a household lady. It was found that she had spent Rs. 4,613/- on medicines. Taking all these facts into consideration, the learned Tribunal awarded an amount of Rs. 30,000/- compensation to the claimant on account of the injuries suffered by her in the accident. Since the claimant was not satisfied with the amount awarded to her by the Tribunal, she filed the present appeal in this Court.

(3.) AFTER hearing the learned counsel for the parties and perusing the record, in our (sic) Counsel, which resulted in delay of 268 days in filing the appeal nor any case is made out on merits for enhancing the compensation amount awarded to the appellant.