NATTHO Vs. VEENA RANI AGGRWALL AND ANOTHER

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of L 1,66,500/, awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Appellant Smt. Nattho for having suffered injuries in a motor vehicle accident which occurred on 09.11.1999 resulting in permanent disability of above 40% in respect of the left lower limb on account of the malunited fracture of ankle/feet.

(2.) In the absence of any Appeal by the driver; the owner or the insurer of the of- fending vehicle; the finding on negligence has attained finality.

(3.) The Appellant suffered crush injuries on her left foot and knee. Immediately after the accident, the Appellant was removed to Guru Teg Bahadur Hospital, Shahdara, Delhi-110095. Debridement of wound was done on 10.11.1999. Re debridement was done on 20.11.1999. The Appellant remained admitted in the hospital till 05.01.2000, that is. for a period of almost 2 months. She remained an outdoor patient with Guru Teg Bahadur Hospital till June/July, 2000. She was then treated in Lok Nayak Jai Prakash Hospital, New Delhi till October, 2001.