GYANTI Vs. SAMUNDER SINGH

JUDGEMENT

(1.) On 22.11.2002, appellant No.2 Chhaya Bharti sustained serious injuries in a vehicular accident. She is aggrieved by the quantum of compensation awarded to her.

(2.) Total compensation awarded to her is Rs.1,65,455/-. Break up is as under:- (a) Medicines, medical treatment, special diet and conveyance : Rs.15,455/- (b) Pain and suffering : Rs.50,000/- (c) Loss of enjoyment, amenity, and general damages : Rs.1,00,000/-

(3.) Since injured Chhaya Bharti is in appeal and there are no cross objections, I need not deal with any other issue dealt with by the learned MACT, save and except, the quantum of damages awarded.