BABITA Vs. MANGAL SINGH

JUDGEMENT

(1.) THE Appellant who was a school going child, aged 9 years at the time of the accident seeks enhancement of compensation of Rs.1,62,000/- awarded to her by the Motor Accident Claims Tribunal (the Claims Tribunal) for having suffered injuries in a motor vehicle accident which occurred on 01.01.1993.

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

(3.) THE Appellant was issued a permanent disability certificate to the extent of 25% in respect of the left lower limb on account of the contraction of left knee joint.