SARIKA Vs. NARAIN SINGH

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,10,000 has been awarded to the appellant. THE appellant seeks enhancement of the award amount.

(2.) ON 15.12.1989 at about 10.35 a.m., the appellant was returning from her school on bicycle after the examination when she was hit by truck bearing No. DEL 3622 on Bal Udyan Marg, Janak Puri. The appellant was about 13 years old at that time and was studying in class VII.

(3.) THE learned counsel for the appellant has urged following grounds for enhancement at the hearing of this appeal: