MAHVISH Vs. KRISHAN LAL

JUDGEMENT

(1.) THE appellant is a minor, who filed the appeal through her father. She was injured in a motor vehicle accident on 10.3.2011 and was permanently disabled in the right lower limb to the extent of 32%. Compensation to the tune of Rs.1,40,821/ - was awarded to her including expenses for treatment, pain and suffering and transportation and special diet etc. This amount also included the compensation for disability.

(2.) COUNSEL for the appellant argued that the amount awarded to the appellant was much on the lower side because it had come in the statement of the doctor, who issued the disability certificate being a member of the board concerned, that the leg of the girl was shortened and she was permanently disabled to the extent of 32%. It was further argued that for disability alone, the compensation should have been granted adequately.

(3.) COUNSEL for the Insurance Company, however, argued that disability was qua the limb only and not qua the whole body. The Tribunal had adequately compensated the appellant.