SHALU MAHNA Vs. NASIR ALI

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs. 1,78,000/- has been awarded to the appellant. The appellant is seeking enhancement of the award amount.

(2.) The accident dated 20th June, 2007 resulted in grievous injuries to the appellant. The appellant suffered fracture and dislocation of left ankle for which she underwent surgery at Dr. R.M.L. Hospital. The appellant was examined by a Board constituted by Deen Dayal Upadhyay Hospital and issued a certificate dated 16th January, 2012 to the effect that the appellant suffered post traumatic malunited bimalleolar fracture of left ankle with temporary physical disability of 12% (Twelve) in relation of left lower-limb.

(3.) The Claims Tribunal awarded Rs.20,560/- towards loss of income on account of accident, Rs. 1,00,000/- towards pain and suffering, Rs.5,240/-towards medicines and medical treatment, Rs.20,000/- towards conveyance charges, Rs.20,000/- towards special diet and Rs. 12,000/- towards attendant charges. The total compensation awarded is Rs. 1,78,000/- (rounded off Rs. 1,77,800/-).