SHAINDA @ NISHI Vs. NARESH KUMAR @ VIKAS & ORS.

JUDGEMENT

(1.) CM APPL. 21730/2011 (delay).

(2.) THERE is a delay of 44 days in filing the Appeal. For the reasons stated in the application, the Delay is condoned and the application is allowed.

(3.) THE Claims Tribunal awarded a sum of Rs.10,000/ - towards Conveyance Charges, Rs.15,000/ - on account of Attendant Charges, Rs.7,000/ - towards Special Diet, Rs.1,00,000/ - for Pain and Suffering, Rs.1,00,000/ - for Loss of Marriage Prospects (on account of disfigurement) and Rs.50,000/ - on account of Loss of Amenities/Expectations of Life.