Vandana Dheman vs Surinder Singh & Ors
2009 Latest Caselaw 5131 Del

59
*IN THE HIGH COURT OF DELHI AT NEW DELHI

                      +   MAC.APP.No.608/2009

                               Date of Decision: 10th December, 2009
%

      VANDANA DHEMAN                    ..... Appellant
                  Through : Mr. S.N. Parashar, Adv.

                      versus

      SURINDER SINGH & ORS                        ..... Respondents
                   Through : None.


CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA

1.      Whether Reporters of Local papers may                  NO
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?                 NO

3.      Whether the judgment should be                         NO
        reported in the Digest?

                          JUDGMENT (Oral)

1. The appellant has challenged the award of the learned

Tribunal whereby compensation of Rs.5,35,490/- has been

awarded to the appellant. The appellant seeks enhancement

of the award amount.

2. The accident dated 21st October, 2007 resulted in

grievous injuries to the appellant. The appellant suffered the

fracture of femur bone of left leg for which she was admitted

in hospital for interlocking nailing. She also underwent bone

grafting of fractured left femur. The disability suffered by the

appellant was assessed as 45%.

3. The learned Tribunal has awarded Rs.1,21,490/-

towards cost of medicines, Rs.2,75,400/- towards loss of

income, Rs.50,000/- towards pain and suffering, Rs.25,000/-

towards loss of amenities of life, Rs.50,000/- towards

permanent disability, Rs.10,000/- towards special diet and

Rs.3,600/- towards conveyance. The total compensation

awarded is Rs.5,35,490/-.

4. The amount awarded by the learned Tribunal is just,

fair and reasonable and does not call any interference.

5. The appeal is dismissed.

J.R. MIDHA, J

DECEMBER 10, 2009 aj