VIJAY LAXMI Vs. AMARJEET SINGH

JUDGEMENT

(1.) NOT satisfied with the quantum of compensation awarded to her as compensation by the Motor Accidents Claims Tribunal Jammu, for the injuries she had sustained on July 13, 2000 when she had been hit by brashly and negligently driven truck No. JK02L -0945 by Amarjeet Singh respondent, Mrs. Vijay Laxmi appellant has filed this appeal seeking enhancement of the amount of compensation.

(2.) APPELLANTS learned Counsel Mr. B. D. Sundan submitted that Tribunals assessment of compensation for appellants loss of amenities of life at Rs. 30,000/ - and Rs. 20,000/ - for pain and sufferings was inadequate and according to the case set up and proved, she was entitled to enhanced amount of compensation under these two heads.

(3.) I have considered the submissions of learned Counsel for the parties and perused the award in the light of the opinion of the Chairman Standing Medical Board, Government Medical College and Associated Hospitals, Jammu.