MEENAKSHI Vs. RAJESH GAUR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.86,685.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant Meenakshi for having suffered injuries in a motor vehicle accident which occurred on 07.11.2010.

(2.) ON 07.11.2010 at about 12:15 A.M. the Appellant Meenakshi was riding on a two wheeler driven by her brother Amit. Their mother Smt. Savita was also accompanying them. When they reached Main Dhansa Road, near Firpi Road, Kazipur, New Delhi a truck bearing No.HR-56-5211 driven in a rash and negligent manner by Respondent No.1 hit the motorcycle and ran over Smt. Savita. The Appellant who was a young girl of 10 years at the time of the accident and was a student suffered head injuries and multiple injuries all over her body including left shoulder. She remained admitted in the hospital for 18 days. Her face was disfigured and there was also loss to her studies.

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