(1.) The appellant has challenged the award dated 27th April, 2015 whereby compensation of Rs. 7,30,000/- has been awarded to her. The appellant seeks enhancement of the award amount.
(2.) On 27th February, 2014, the appellant, aged about two years at that time, was going with his parents on motor cycle No.DL-6SAL-7409 from Sarojini Nagar to Sagar Pur. At about 4.35 P.M., the truck bearing No.DL 1GB-7138 hit the aforesaid motor cycle on the Ring Road near Nanakpura Gurudwara, Dhaula Kuan which resulted in grievous injuries to the appellant as well as her mother. The appellant's mother succumbed to the injuries whereas the appellant suffered 100% disability relating to whole body as per the disability certificate Ex.PW-2/A.
(3.) The Claims Tribunal awarded Rs. 6 lakh towards pain and suffering and loss of amenities, Rs. 10,000/- towards conveyance, Rs. 20,000/- towards special diet and Rs. 1 lakh towards attendant charges. The total compensation awarded is Rs. 7,30,000/-.
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