PINKI ROY Vs. LEKHA ROY CHOWDHURY

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the appeal. This appeal is filed by the original claimant seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, West Tripura, Agartala in its judgment and award dated 17.12.2018 passed in T.S.(MAC) No.467 of 2013.

(2.) Brief facts are as under:

(3.) At one stage her claim petition was dismissed because she could not produce the medical evidence of her disability. It was later on restored by the High Court upon which a fresh decision was rendered by the Tribunal which is impugned in this appeal. The Tribunal in the impugned judgment and award has awarded a total compensation of Rs.3,79,262/- under following different heads.