SUSHMA RANI AHUJA Vs. NEPAL SINGH AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 8,885/ - has been awarded to the appellant. The appellant seek enhancement of the award amount.

(2.) THE accident dated 1st August, 1995 resulted in grievous injuries to the appellant. The appellant suffered fracture of left arm which was put under plaster and the appellant remained under treatment for about four months. The appellant came in the witness box as PW -1 and proved her treatment record as Ex.PW1/1 to Ex.PW1/5. The medical expenditure was proved as Ex.PW1/6 to Ex.PW1/23. The expenditure on conveyance was proved as Ex.PW1/24 to Ex.PW1/27. The appellant was working as teacher in Government Girls Senior Secondary School, Jahangir Puri at the time of the accident and she remained on leave initially for a continuous period of 15 days and thereafter intermittently for 15 -20 days. The appellant also took earned leave from 1st August, 1995 to 9th August, 1995.

(3.) THE Learned Counsel for the appellant seeks enhancement of the pecuniary as well as non -pecuniary compensation.