SUSHILA Vs. MAHENDER SHARMA

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,49,272/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant Smt. Sushila for having suffered injuries in a motor vehicle accident which occurred on 20.11.2004.

(2.) IN the absence of any Appeal by the driver, owner or the Insurance Company, the finding on negligence has attained finality.

(3.) DURING her admission in the Safdarjung hospital, the Appellant underwent successive surgeries. Debridement with external fixator was done on 26.11.2004. Skin grafting was done on 16.01.2005. She was again operated upon in the hospital on 16.03.2005 when flap cover was carried out under general anesthesia. On 22.09.2005 interlocking and bone grafting was carried out by Dr. Paruthi in Safdarjang Hospital.