NAVIN SINHA,J. - (1.) Leave granted.
(2.) The appellant, a housewife, is in appeal against inadequacy of compensation granted to her in a motor accident case.
(3.) The appellant while travelling in a bus belonging to respondent no.3 on 25.12.2008 met with an accident when a lorry rashly and negligently dashed against the bus. The appellant suffered nine injuries out of which seven were grievous in nature. P.W.4, the Orthopedic Surgeon who operated upon the appellant, deposed that she had suffered 32 per cent total body disability and was not capable of doing household work. The Tribunal awarded a total compensation of Rs.5,82,500/-­ with interest at the rate of 6%, redetermined by the High Court in appeal at Rs.6,50,350/-­.;