SAKSHI Vs. ORIENTAL INSURANCE COMPANY LTD & ORS

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 16,75,962/- awarded in favour of the Appellant for having suffered injuries in a motor vehicle accident which occurred on 12.03.2005.

(2.) In the absence of any Appeal filed by the driver, owner or the Insurer, the finding on negligence has attained finality.

(3.) Immediately after the accident the Appellant was removed to Post Graduate Institute of Medical Education and Research, Chandigarh with the history of loss of consciousness, vomiting and bleeding from right ear. There were lacerated wound on right temperoparietal area. On Xray examination, she was found to have suffered fracture clavicle, NBI, acromioclavicular disruption, compound Grade III.