SHIMLA DEVI Vs. HARPAL SINGH

JUDGEMENT

(1.) CLAIMANT has challenged the Award dated 22.03.2006 passed by Motor Accidents Claim Tribunal, Mansa (hereinafter referred as 'The Tribunal') whereby 'The Tribunal' awarded compensation of Rs. 1,45,000/ -.

(2.) BRIEF facts of the case are that claimant sustained injury in motor vehicle accident on 03.09.2004 and she was taken to Kiran Hospital for treatment where she remained as indoor patient for medical treatment.

(3.) AS per the claimant, a sum of Rs. 60,000/ - was spent on her treatment. She was of the age of 50 years at the time of accident and was running a Diary Farm and also earning additional sum of Rs. 3,000/ - per month from sale of milk. Claimant had sought compensation on account of loss of earning capacity, reimbursement of medical expenses, special diet and permanent disability.