BHARTI TAANK Vs. MANISH SHARMA

JUDGEMENT

(1.) BHARTI Taank, who was an Engineering student seeks enhancement of compensation of Rs.7,33,968/ - awarded in her favour for having suffered injuries in a motor vehicle accident which occurred on 03.07.2009.

(2.) ON the fateful day, while the Appellant was crossing the Najafgarh road near Rajouri Garden, Metro Station, she was hit by a speeding Santro car No.DL -2C -AD -7458. She was removed to Sir Ganga Ram Hospital where she remained admitted for nine days. She was discharged on 13.074.2009. Apart from the head injuries, the Appellant was found to have suffered fracture mandible, fracture pelvis, Lefort III and Lefort II fractures, bilateral orbital floor blowout fracture, depressed frontonasal, fracture and multiple facial lacerations.

(3.) AT the time of her accident, the Appellant was a young girl of 19 years. She was pursuing her B.Tech from Bhagwan Parsuram Institute of Technology and was a student of First Semester. The Appellant in her Affidavit Ex.PW -1/A testified that even after her discharge from the hospital she was an OPD patient in Sir Ganga Ram Hospital and Pt. Deen Dayal Upadhyay Hospital for Physically Handicapped. Since she had suffered fracture of mandible and facial injuries, she also consulted Dr. Dinesh Malhotra of Dental & Orthodontic Clinic. She testified that Dr. Malhotra conducted bone grafting followed by three implants, followed by five unit ceramic bridge with upper anterior region. She remained under treatment of Dr. Dinesh Malhotra from December, 2009 to July, 2010. She deposed that she remained under treatment with Dr. Rakesh K. Khazanchi, Senior Consultant Plastic and Cosmetic Surgery. She proved various bills, prescriptions and estimate for future treatments as Exs. PW - 1/1 to PW -1/11.