NIDHI ALIAS MONA Vs. AJEET KUMAR JINDAL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,28,645/- awarded to the Appellant for having suffered injuries in an accident which occurred on 09.04.2006.

(2.) THE Appellant suffered following injuries:

(3.) WITH the nature of injuries suffered, it can be assumed that the Appellant must have been incapacitated to work for at least two months.