RANJANA KHURANA Vs. MAHENDER SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,60,000/- awarded in favour of the Appellant Ranjana Khurana for having suffered injuries in a motor vehicle accident which occurred on 24.08.1990.

(2.) IN the absence of any Appeal by the Insurer, driver and the owner, the finding on negligence has attained finality between the parties.

(3.) THE following contentions are raised on behalf of the Appellant:-