RAGANI Vs. RAJU

JUDGEMENT

(1.) . This appeal is directed against an order dated 2 2/09/1999 passed by learned MACT, New Delhi, by which the appellant's claim petition under Section 166 of Motor Vehicle Act was allowed and a compensation of Rs. 1,00,000.00 was awarded in her favour. The appellant is aggrieved by the assessment of compensation and prays that it should be enhanced.

(2.) . I have heard learned counsel for the appellant and learned counsel for respondent No.3. I have gone through the records.

(3.) . The facts, relevant for the disposal of this appeal, briefly stated are that on 25/10/1995, the appellant, a girl aged about 13 years, sustained serious injuries in a road accident while crossing the road. The injuries were caused by a Maruti Van which was being driven by respondent No.11. respondent No.2 was alleged to be the owner and respondent No.3, the insurer of the said Van. According to the appellant-petitioner, she suffered grievous injuries in this accident and was admitted to Army Hospital, Delhi Cantt., New Delhi. She was also taken to Army Hospital, Pune and remained in two Hospitals for over four months. Acoording to her, she suffered injuries on her head as well as leg and had to undergo surgical operations. It was alleged that her leg had been shortened and now she was on crutches. A sum of Rs.10,00,000.00 was claimed as compensation on account of pain, mental agony, suffering, expenses on medicines, loss of future career and comfortable life. Only respondent No.3 contested the petition.