NANAK CHAND @ ROHIT Vs. VINOD KUMAR

JUDGEMENT

(1.) In view of the averments made in the application, the delay of 97 days is condoned in filing the appeal.

(2.) Only contention of the learned Counsel for the petitioner is that marriage prospect had not been accorded. Victim was a child of 13 years; various amounts awarded under the various heads as referred to above which include "loss of future of income", "physical disfigurement and loss of amenities to life" are all heads which have already taken care of this submission. No separate amount is required to be awarded under this head; it will only overlap the aforenoted two heads.

(3.) Impugned order in no manners suffers from any infirmity; appeal is dismissed.