VINITA Vs. NIMMA ALIAS MUNEEM KHAN

JUDGEMENT

(1.) THIS appeal is filed by the claimant against an award passed in Claim Case No. 28/95, dated 27.8.1998, whereby the Claims Tribunal has awarded a sum of Rs. 28,261/ - as compensation to the injury sustained by the appellant.

(2.) THE appellant was a ten years young girl at the time of accident and due to the said accident she lost her kidney.

(3.) LOOKING to the nature of the injury and looking to the fact that one of the kidney of the appellant -claimant was removed due to the accident, the amount of the award by the Tribunal seems to be meagre and deserves to be enhanced.