March,12,2017:

Injuries left Victim Woman with limited physical and mental capacities.

A 28-year-old city woman injured in a 2011 road mishap has been granted Rs 60.56 lakh as compensation by Motor Accident Claims Tribunal (MACT).

In a rare instance, MACT has included in the payout Rs 2 lakh for “loss of future marriage prospects“.

The Tribunal expounded that,“It is clear that due to injuries she has missed out on marriage prospects. Hence, an amount of Rs 2 lakh is awarded towards loss of  the marriage prospects".

The woman, who was doing her firstyear BCom, was knocked down by a speeding car on November 1, 2011, in front of her grandfather and her sister, resulting in the brain and pelvic injuries that needed hospitalisation for over a month. The injuries have now limited the woman's physical and the mental capacities.

Woman submitted before the Tribunal that due to the injuries, she was under severe pain and unable to do her daily work with same stamina and power as prior to accident.She also complained that she was unable to attend the college.

The doctor, who deposed on nature of the injuries, explained that it was a “generalized injury to brain, affecting motor function, thought function, memory and speech functions, leading to hampering of normal day-to-day activities".

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