RATNABAI Vs. MANAGING DIRECTOR VRL LOGISTICS LTD.

JUDGEMENT

(1.) THOUGH the matter is listed today for admission, with the consent of learned counsel for both the parties, it is taken up for final disposal.

(2.) THE appellant dissatisfied with the amount of compensation awarded by the Tribunal for the injuries sustained by her in a motor vehicle accident, has filed this appeal, seeking enhancement.

(3.) I have heard the learned counsel for both the parties.