SANTRA KUMARI Vs. BHAGWAN

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.38,600/- awarded in favour of the Appellant Santra Kumri for having suffered a crush injury on her left foot and multiple injuries on her body in a motor vehicle accident which occurred on 4.11.1995.

(2.) ON 04.11.1995 at about 7:30 P.M., the Appellant along with her son Anirudh and daughter Anju Bala was travelling in a TSR. When the TSR reached near Village Gomaspur, G.T. Road, a DTC bus No.DHP-3747 driven by the First Respondent in a rash and negligent manner came from Murthal side and struck against the TSR. After the accident the Appellant was removed to Civil Hospital, Sonipat. She suffered four injuries including a crush injury on the lateral side of left foot and ankle joint. She was discharged from the hospital on 01.12.1995 and remained under treatment in Bharat Hospital and Dua Hospital. A Disability Certificate Ex.PX was issued to her showing that she had suffered permanent disability in respect of her left lower limb to the extent of 20%.

(3.) IT is urged by the learned counsel for the Appellant that no compensation was awarded towards loss of amenities in life; the compensation awarded towards pain and suffering, special diet and conveyance is wholly inadequate. The Appellant remained in the hospital for about 25 days. She could not have resumed her work within one month of the injuries.