VIBHA SINGH Vs. SHIVALIK PRASHAD AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 07.08.2012 passed by learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the 'Tribunal') vide which a sum of Rs.9,67,600/- has been awarded as compensation to the appellantclaimant on account of injuries suffered by her in the motor vehicular accident which took place on 23.08.2010.

(2.) The present appeal has been preferred by appellantclaimant for enhancement of the amount of compensation.

(3.) Learned counsel for the appellant contended that the claimant has suffered 50% disability as per the disability certificate Ex.PW6/C. He contended that due to this disability the claimant has suffered from behavioural disturbance. She was doing the tuition work but on account of disability suffered by her, she has become unable to carry on her profession. He contended that learned Tribunal has computed the compensation only taking into consideration 25% disability without assigning any reason. He contended that the compensation should have been computed taking into consideration 50% disability suffered by the appellant-claimant.