SHILPI Vs. MAHESH KUMAR

JUDGEMENT

(1.) ONE Shilpi (minor) daughter of Ramesh Chand, resident of House No. 9504/6, Sarafa Bazar, Ambala City, had received serious injuries in the road accident on 4.11.1990. Thereafter she filed a claim petition through her father Ramesh Chand being her natural guardian, under Section 166 of the Motor Vehicles Act, 1988, seeking compensation to the tune of Rs. 5 lacs. The Motor Accident Claims Tribunal, Kurukshetra, (hereinafter called as the Tribunal) awarded a total compensation to the tune of Rs. 9,000/- to the claimant. The liability to pay the amount of compensation was fastened upon all the respondents jointly and severally.

(2.) DISSATISFIED with the award of the Tribunal, the appellant has filed the present appeal for enhancement of the compensation.

(3.) I have heard counsel of both sides and perused the award of the Tribunal.