ANUP SURI Vs. VIPUL TIWARI AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby the compensation of Rs. 76,000/ - has been awarded to her. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 10th January, 1996 resulted in the injuries to the appellant. The appellant was 7 years old at that time and was crossing the road when she was hit by the Maruti Car. The appellant fell down and the front wheel of the car passed on her right foot. The appellant was rushed to the Jaipur Golden Hospital where she was operated upon. The permanent disability has been assessed to be 3%. The appellant's foot has deformed due to the accident and she limps while walking and her matrimonial prospects have certainly been affected adversely by the accident.

(3.) CONSIDERING the facts and circumstances of this case, the compensation of Rs. 35,000/ - is awarded for loss due to reduction of matrimonial prospects and Rs. 25,000/ - towards loss of amenities of life. The compensation for mental pain and sufferings is enhanced from Rs. 20,000/ - to Rs. 30,000/ -and the compensation for permanent disability is enhanced from Rs. 10,000/ - to Rs. 25,000/ -. The appellant is entitled to the total compensation of Rs. 1,61,000/ -.