THOTHALA RAJAVVA Vs. M. RAVINDER GOUD

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of compensation. As against the compensation claim of Rs.4,00,000/- for the injuries sustained by the appellant in a motor accident, the Motor Accident claims Tribunal (IV Additional District Judge) (FTC), Nizamabad, in OP.No.1086 of 2003 dated 02.04.2007 awarded compensation of Rs.55,000/- by partly allowing the claim petition.

(2.) The facts of the case are as under:

(3.) Though the claimant claimed that she is entitled for total compensation of Rs.24,00,000/- under various heads, she restricted her claim for Rs.4,00,000/- only. The claimant claimed to have spent huge amounts on account of the accident and sustained permanent disability and loss of earnings. The respondent No.1 remained ex parte. The respondent No.2 - insurance company - filed a counter and denied the averments in the claim petition.