MANPREET KAUR Vs. GURBAX SINGH AND ANOTHER

JUDGEMENT

(1.) By filing the present appeal, the appellant has sought enhancement of the compensation awarded by the learned Motor Accidents Claims Tribunal, Kurukshetra (in short 'the Tribunal'), vide award dated 1.12.2011.

(2.) It is contended that the appellant remained hospitalised from 26.6.20910 to 12.7.2010, on account of the injuries suffered by her. Nothing has been granted towards the heads 'special diet', 'attendant and transportation charges.' The amount awarded towards pain and suffering, in view of the injuries, is also inadequate.

(3.) On the other hand, the learned counsel appearing for the Insurance Company submits that adequate compensation has been granted by the learned Tribunal. Thus, the present appeal deserves to be dismissed.