MAHESH GARG Vs. JUMME KHAN AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 4,10,000/ - has been awarded in MAC.APP. No. 374/2007 and Rs. 1,00,000/ -has been awarded in MAC.APP. No. 368/2007. The appellant in both the appeals seeks enhancement of the award amount.

(2.) THE accident dated 17th February, 2004 resulted in injuries to Divya Garg and Mahesh Kumar Garg. On 17th February, 2004 at about 11:40pm, Mahesh Garg was driving two -wheeler scooter bearing No. DL -1SJ -4727 and his daughter Divya Garg was sitting on the pillion. When the scooter reached Shakti Nagar Chowk, G.T. Road, Delhi, the scooter was hit by a truck bearing No. HR -38G -8831 resulting in grievous injuries to the claimants.

(3.) THE appellant suffered grievous injuries due to the accident in question and she remained in treatment for period of two years and the injuries suffered by her have left permanent scar on the abdomen and the thigh region which have resulted in disfiguration. The appellant was 19 years old at the time of the accident. The appellant is presently 25 years old and still unmarried. Considering the reduction of marriage prospects, Rs. 1,00,000/ - is awarded to the appellant under this head.