BALWANTI DEVI Vs. BALBIR SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed by the claimant/appellant, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Karnal (for short 'the Tribunal'), vide award dated 4.1.1999, on account of the injuries suffered by her in a motor vehicular accident.

(2.) Learned counsel for the appellant contends that the appellant suffered multiple injuries. She suffered fractures on her right collar bone and right leg. The learned Tribunal awarded a sum of Rs. 10,000.00 as compensation, which is inadequate. He prays for the enhancement of the compensation amount.

(3.) On the other hand, the learned counsel for the respondent- Insurance Company submits that the compensation awarded by the learned Tribunal is just and adequate. Therefore, the present appeal deserves to be dismissed.