SONALI SHANKAR Vs. SONU AND ANR.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 97,000/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 11th November, 2003 resulted in grievous injuries to the appellant. The appellant suffered a scar mark on her forehead up to nose. The appellant remained hospitalized for six days and thereafter resumed the job. However, the appellant could not continue the service due to the injuries and, therefore, resigned from service.

(3.) THE appellant is present in Court and she submits that she has not undergone plastic surgery and does not propose to go for it considering the complications involved.