RAJ RANI VERMA Vs. BRAHM SINGH AND ORS.

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 01.03.2012, whereby the learned Tribunal has granted compensation of Rs. 4,41,358/ - with interest at the rate of 7.5 per cent per annum from the date of filing the claim petition till realization. Vide the present appeal, the appellant is seeking enhancement of the compensation amount as noted above.

(2.) THE appellant met with an accident occurred on 18.10.2008 and remained admitted in DDU hospital till 27.10.2008. Thereafter, she was referred to Sir Ganga Ram Hospital and remained admitted there till 19.11.2008. She was further referred to the Central Hospital, Northern Railway and remained admitted upto 26.03.2009. Thus, she remained hospitalized continuously for about five months.

(3.) LEARNED counsel further submitted that thereafter she was again admitted in the Central Hospital on 30.05.2009 and remained till 30.06.2009, which has been proved vide Ex. PW4/1.