CHANDERMA Vs. BALINDER SINGH

JUDGEMENT

(1.) BY way of this appeal, the Appellant seeks enhancement of compensation of Rs.7,90,978/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) to the Appellant for having suffered injuries in a motor vehicular accident which occurred on 20.11.2010 at 10:30 a.m.

(2.) ON appreciation of evidence, the Claims Tribunal found that the accident occurred due to rash and negligent driving of bus bearing registration no.DL -1PB -6534 by Respondent no.1 Balinder Singh. Immediately after the accident, the Appellant was removed to Dr. Ram Manohar Lohia Hospital (RML). There were crush injuries on left hand and the left hand (palm and fingers) had to be amputated.

(3.) IT is the case of the of the Appellant that the Appellant remained away from work for 45 days. She was issued a disability certificate Ex.PW - 2/A showing that the Appellant had suffered disability to the extent of 80% in respect of her left upper limb. Following contentions are raised on behalf of the Appellant: -