SAVITA Vs. RAJESH

JUDGEMENT

(1.) BOTH the appeals are connected arising out of the same accident that took place on 13.05.1997. The appeals are for enhancement of compensation for injuries suffered by the respective claimants in the claim petitions.

(2.) THE appeal in FAO No. 1748 of 2000 is for enhancement of compensation for the injuries suffered by the claimant Savita. She was 30 years of age. She had multiple injuries on her jaw, fore head, face and had also a fracture in her right leg. She had been operated upon for fixing the fracture of jaw and she had been hospitalized for a period of about 10 days. The Tribunal while assessing the compensation, provided for Rs. 39,000/ - towards medical expenses borne through bills, granted Rs. 3,000/ - for special diet, Rs. 50,000/ - for pain and suffering and Rs. 5,000/ - towards loss of future earning. The total compensation assessed was Rs. 97,000/ -.

(3.) THE award passed by the Tribunal is confirmed and the appeal in FAO No. 1748 of 2000 is dismissed.