BINA GOSWAMI Vs. ORIENTAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) The claimant has preferred instant appeal for enhancement of the compensation of Rs.46,127.00 with interest @ of 6% per annum in compensation case no. 19/09 u/s 166 of the Motor Vehicle Act against the owner of the vehicle for the injury sustained by the claimant Bina Goswami in a motor vehicle accident involving truck bearing registration No. JH 01 K 0681.

(2.) As per the claimant's case the she was an employee of the Health department with monthly income of Rs.6000.00 She sustained injury while she was on way to Ranchi from Jamshedpur by Indica car bearing registration no. JH-05P-1918 which met with accident involving truck bearing registration no.JH-01K-0681. In this accident her companion Jharna Das died and she sustained injury resulting in permanent disablement.

(3.) The learned Tribunal held that the claimant was a para medical worker at the relevant time of the accident with a monthly income of Rs.6,000.00. It has been noted on the basis of Ext 6 that she had incurred medical expenditure of Rs.28,172.00 on her treatment. A further loss of her monthly salary for three months amounting to Rs.18,000.00 during the period of her treatment has been allowed.