BABY DEEPA Vs. MANJENDER SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the claimant -appellants, seeking enhancement of the compensation awarded by the leaned Motor Accident Claims Tribunal, Faridabad (in short 'the Tribunal'), vide award dated 1.2.1999, on account of the injuries suffered by her (Deepa), in a road accident. Learned counsel for the appellants contends that Deepa was two years at the time of accident she remained indoor patient in Safdarjang Hospital, New Delhi for nineteen days on account of the injuries suffered by her. She lost two teeth. The amount awarded towards pain and suffering, special diet, conveyance charges is inadequate.

(2.) ON the other hand, learned counsel for the Insurance Company submits that the compensation awarded by the learned Tribunal is just and appropriate. He prays for the dismissal of the appeal.

(3.) THE factum of injuries suffered by appellant Deepa is not disputed. As per the deposition of PW 3 Chandra Joshi, mother of injured Deepa, the child remained admitted in Safdarjang Hospital, New Delhi for nineteen days. She suffered injuries on her face and also lost two teeth. Keeping in view the tender age and long period of hospitalisation, this Court feels that the compensation amount is inadequate and another enhancement of Rs. 25,000/ - towards pain and suffering and Rs. 7000/ - towards special diet, transportation etc., would meet the ends of justice.