PRIYANKA BHUTANI Vs. SUKH PAL SINGH

JUDGEMENT

(1.) The appeal is against the assessment of compensation for injuries suffered in an accident by a child (girl), aged 7 years. The child had head injury and it had a resultant impact in all other faculties. From how the child was in her initial stage to how she had come by a saga of misery, the Tribunal has considered the issue fairly elaborately and assessed a compensation of Rs. 6,32,000/-.

(2.) The evidence of the parents and the doctors would require to be examined in some detail to ascertain the social and economic status of the child and the possible expectations of the parents from such a child. The father was a business consultant and an income tax Assessee. At the time of the accident, the child was studying in Bhatnagar International School, Paschim Bihar, New Delhi, which was said to be a popular school and the school had given a certificate (Ex.47) to state that the child was having a good academic record and she was actively participating in sports as well as dramatic activities conducted by the school. She had been conferred the award of Info-Hi-Wizard for her outstand ing performance in computer for the year 2003-04 for class 2nd and that she was a part of dancing group in the annual function held on 9th May, 2004. The school had certified the girl child to be a sincere and hard working student. An immediate reference to what had come through the years to the child could be seen through yet another assessment made by the Sarvodaya Childcare at Delhi some time in the year 2010 reads as follows:

(3.) An application has been filed in CM No. 30615 of 2010 setting out the present condition of the child, medical treatment that is in progress and the certification of some doctors relating to her present condition.