CHETNA SHARMA Vs. PAWAN SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) On 23/6/2018, a five year old travelling with her mother and grand-mother suffered grievous injuries in an accident caused by the rash and negligent driving of the car. The child is permanently paralyzed by reason of the spinal injuries caused. The Tribunal awarded an amount of Rs.14,84,233.00, which was enhanced by an amount of Rs.6,00,000.00 by the High Court in an appeal filed. The appellant/claimant is before us seeking further enhancement.

(3.) Learned counsel for the appellant relied on the decision in Baby Sakshi Greola vs. Manzoor Ahmad Simon and Anr. [2024 SCC OnLine SC 3692] in which a similar case was considered of a 7 year old child paralyzed in a motor accident. The learned counsel sought for enhancement under the various heads already granted as provided for in the cited decision. It was also claimed that there would be further amounts required for future treatment and care of the child who has been rendered invalid and who suffers from incontinence. The specific plea is raised for the purpose of defraying the expenses towards physiotherapy and diapers and occasional use of catheter.