BABY NEETA @ SUNITA Vs. MILAND KUMAR

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 28.02.2011, whereby, ld. Tribunal has granted a sum of Rs.1,65,606/- as compensation with interest @ 7.5% per annum from the date of institution of the claim petition, i.e., 13.12.2007 till realization.

(2.) LD . Counsel appearing on behalf of the appellant has argued that ld. Tribunal has not considered the entire facts and the award granted by the ld. Tribunal is not proper.

(3.) IN the above-noted case, the issue before the Apex Court was as under: "What is the just and fair compensation to be awarded to a child, who suffered disability in a motor accident, is the main point arising for consideration in this case."