Punjab-Haryana High Court
Kavita Devi vs Sunil Kumar And Ors on 4 May, 2018
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
FAO No. 1631 of 2017(O&M)
Date of Decision: 4.5.2018
Kavita Devi
---Appellant
versus
Sunil Kumar and others
---Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
Present: Ms. Monica, Advocate
for Mr. A.K.Gahlawat, Advocate
for the appellant
***
Rekha Mittal, J.
Kavita Devi, the injured is in appeal seeking enhancement of compensation awarded by the Motor Accidents Claims Tribunal, Rewari (in short "the Tribunal") to the tune of Rs. 8000/-.
There is no representation on behalf of respondent No. 1 despite service.
Mr. Sumit Sangwan, Advocate, has caused appearance on behalf of respondent No. 2 and Mr. Satpal Dhamija, Advocate on behalf of respondent No. 3.
The Tribunal, in para 17 of the award has noticed that the claimant has not produced any bill/receipt qua expenses on treatment. Perusal of medico legal report Ex. P3 issued by the General Hospital, Rewari would reveal that she had two lacerated wounds on right side of forehead, right knee with diffused swelling.
Counsel for the appellant has failed to point out any materials on record to justify enhancement of compensation.
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(Rekha Mittal)
Judge
4.5.2018
PARAMJIT
Whether speaking/reasoned : Yes
Whether reportable : Yes/No
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