GYANTI Vs. SAMUNDER SINGH

JUDGEMENT

(1.) ON 22-11-2002 appellant No. 2 Chhaya bharti sustained serious injures 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:

(3.) SINCE the injured Chhaya Bharti is in appeal and there are no cross-objections, i need not deal with any other issue dealt with by learned Motor Accidents Claims Tribunal save and except, the quantum of damages awarded.