NEW INDIA ASSURANCE CO LOTD Vs. KIRAN

JUDGEMENT

(1.) The Appellant New India Assurance Co. Ltd. seeks reduction of Compensation of Rs. 12,11,168/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) in favour of the First Respondent, a child aged three years at the time of the accident and now aged about 10 years who suffered amputation of both of her legs above knee in a motor vehicle accident which occurred on 07.04.2006.

(2.) The finding on negligence is not challenged by the Appellant Insurance Company; thus the same has attained finality.

(3.) The First Respondent suffered crush injury on both of her legs in the accident. Immediately after the accident, she was removed to M.B. Hospital, Pooth Kalan, Delhi. Since the First Respondent's condition was precarious, she was shifted to Safdarjung Hospital on the same day where amputation of both the legs was carried out.