- (1.) THE Insurance Company has filed this appeal challenging the award dated 27.8.2001, passed by Motor Vehicle Accident Claims Tribunal, Ranchi, in Compensation Case No. 48 of 1992, whereby sum of Rs. 1,53,608/ - with interest @ 9% per annum was directed to be paid to the injured -claimant as compensation under the Motor Vehicles Act, 1988.
(2.) MR . Ghose, counsel for the appellant submitted that the Tribunal committed an error in calculating the quantum of compensation without first deciding the nature and extent of injury suffered by the injured claimant. Further the Tribunal granted a sura of Rs. 1,00,000/ -, besides a sum of Rs. 53,608/ - towards medical expenditure, for loss of amenities of life and expectation of life, inconvenience, hardship, frustration and mental agony which the claimant has to face in her life on account of the said accident, which was not appropriate. We find that it was established that due to the said accident her one leg became 1" shorter. She was a student of M.A. (History) in Ranchi University and was preparing to appear in competitive examinations. Her ambition was to become an I.P.S. Officer.
(3.) THE Tribunal, in such circumstance, in our opinion, rightly held that her career due to the accident in question was mined. We, therefore, find no reason to interfere with the impugned, judgment and award. There is no merit in this appeal. It is dismissed.;