KANTA KUMARI Vs. AJIT SINGH

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 7,43,565 has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) Theaccidentdated23.11.2004result- ed in grievous injuries to the appellant. The appellant was standing on the bus stop when a blue line Mudrika bus bearing No. DL IP-A 6170 came from behind and crushed the appellant's right leg under its wheel. The appellant suffered fracture in lower end of fibula and degloving of skin besides a lacerated wound on left foot due to the accident. The injuries in the accident exposed underlying fat and muscle of right leg below knee, swelling of right foot and lacerated wound on left foot and degloving injury on left heel. The Medical Board issued the disability certificate, Exh. PW1/ 24 certifying the permanent disability of the appellant to be 65 per cent. The appellant is present in the court and her injuries have been seen by the court as well as counsel for respondent No. 3.

(3.) The appellant was working as Headmistress in the Government High School. Sehatpur (Faridabad) drawing a salary of Rs. 18,585 which was duly proved before the learned Tribunal as Exh. PW1/5. The appellant remained on leave without pay for about 15 months which was also duly proved by a certificate from the school.