LACHHI DEVI Vs. SURINDER SARIN

JUDGEMENT

(1.) THIS appeal for enhancement of compensation is filed against the award of the learned Motor Accident Claims Tribunal-II, Solan, H.P. in MAC Petition No. 37-S/2 of 2001 decided on 23.4.2002 whereby the claimant has been awarded compensation of Rs.1,47,000/-.

(2.) SINCE the only question to be decided in this appeal is with regard to the assessment of compensation, evidence in this regard only is being referred to. Admittedly claimant was a pedestrian at Kumarhatti when she was hit by Car No.HP-

(3.) THE claimant was a house wife and was not employed in any job. She is resident of a place called Naina Tikker. She belongs to a rural society. It is well known that a woman belonging to such society in addition of doing the house work also help their family in agricultural and other work.