HARMIT KAUR Vs. AJIT SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS.8,33,770/- awarded to the Appellant Harmit Kaur for having suffered injuries in a motor accident which occurred on 04.11.1995.

(2.) THE Appellant suffered injuries on various parts of the body. On account of the injuries suffered, she lost consciousness. She remained admitted in Muni Lal Chopra Memorial Hospital at Amritsar from 04.11.1995 to 06.11.1995. On 07.11.1995 she was shifted to VIMHANS Hospital, Delhi where she remained admitted from 07.11.1995 to 13.12.1995 and then from 01.04.1996 to 03.04.1996.

(3.) THE Appellant produced three expert witnesses i.e. PW-2 Dr. V.K.Malhotra, PW-3 Dr. S.N.Chaudhary and PW-4 Dr. Manohar Lal Sharma who deposed about the treatment given to the Appellant from time to time. It was established on record that the Appellant was bedridden for a period of eight months. Her treatment was still continuing since a period of four years after the accident, when her statement was recorded on 18.08.1999. The Claims Tribunal at the time of recording of her testimony got her medically examined from G.B. Pant Hospital. Thus, in the year 1999, the Appellant was diagnosed with post traumatic sequel, organic mental disorder, organic amnestic syndrome, major depression, multiple cognitive deficits and pyramidal and extra pyramidal motor dysfunction.