BIDYUT PRAVA AGASTI Vs. BATAKRUSHNA DASH

JUDGEMENT

(1.) The claimant has come up in appeal against the judgment dtd. 10/9/2015 of learned M.A.C.T.-I, Baleswar in M.A.C. Case No.159 of 2012.

(2.) The grievance of the claimant-Appellant is that she sustained injury in the motor vehicular accident dtd. 14/3/2012 while coming in a motorcycle as a pillion rider. The offending tractor bearing Registration No.OR-01-U-4993 coming in a rash and negligent manner with a high speed dashed against the motorcycle and as a result of the accident she sustained multiple fracture injuries. She was under treatment in the West End Hospital, C.D.A., Cuttack from 15/3/2012 to 9/4/2012. Her further case is that due to the accident she suffered permanent disability up-to 60%. But the learned Tribunal has failed to grant appropriate compensation on that count.

(3.) As seen from the impugned judgment, the learned Tribunal has granted compensation to the tune of Rs.5,30,000.00 for the injuries sustained by the claimant in the accident. The learned Tribunal has computed the compensation as follows: