KANTA SHARMA Vs. NAIB SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of claim for compensation for injuries suffered in a motor accident that took place on 21.07.1997. The accident resulted in fracture of the right leg and treated by PW1 Dr. Pardeep Aggarwal, Orthopaedic Surgeon. The bills brought on record showed that he had spent Rs. 10,607/ -. The Tribunal awarded Rs. 12,000/ -for the same. The fracture was treated conservatively by application of plaster paris and the doctor gave evidence to the effect that she would have been not able to work for a period of three months. The claimant contended that she had spent about Rs. 1,000/ - per month for attendant charges. The Tribunal assessed Rs. 16,000/ - for pain and suffering and Rs. 5,000/ - for loss of earning through it is not very clear what her income status was. It provided Rs. 5,000/ - for attendant charges, Rs. 5,000/ - for special diet and Rs. 2,000/ - for transportation. I find that all the heads of claims had been properly answered and there is no scope for further enhancement of compensation which is assessed.

(2.) THE award is maintained and the appeal is dismissed.