SHRIRAK GENERAL INSURANCE Vs. KUMARI MONKIA AND OTHERS

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 05.01.2012, whereby the learned Tribunal has granted compensation for an amount of Rs.5,63,650.00 with interest at the rate of 7.5% per annum from the date of filing of the petition till realisation of the amount.

(2.) PW1 Sh. Manish Kumar, father of the injured has deposed that the respondent No.1 suffered grievous injuries and was taken to Yashoda Hospital, Ghaziabd, from where she was taken to GTB Hospital, Shahdara, Delhi, on 08.09.2009 and was discharged on 26.10.2009. She remained outdoor patient upto July, 2010. Her left leg was amputated and she had suffered disability of 65%. At the time of the accident, she was aged around five years.

(3.) As per the disability certificate, the respondent No.1 suffered 65% disability. She had to live whole life as a physically disabled person. She will bear pain and suffering throughout her life. Due to amputation of leg, being a girl, will suffer more on account of marriage prospects.