MAFI DEVI Vs. BODH RAJ AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellantclaimant against the award dated 04.09.2015, passed by learned Motor Accidents Claims Tribunal, Karnal (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded the compensation to the tune of Rs.3,04,660/- along with interest @ 7.5% per annum from the date of filing the petition till realisation, on account of the injuries suffered by her in the motor vehicular accident, which took place on 23.03.2012.

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

(3.) Learned counsel for the appellant-claimant contended that no amount has been awarded to the claimant towards attendant charges. The appellant-claimant has suffered multiple injuries including fractures. The compensation awarded under the other conventional heads is also inadequate.