- (1.) Leave granted.
(2.) Feeling dissatisfied with the enhancement granted by the High Court in the amount of compensation awarded by the Motor Accident Claims Tribunal (for short, 'the Tribunal'), the appellant has preferred this appeal.
(3.) In an accident, which occurred on 2.5.2004, the appellant suffered grievous injuries. She was initially treated at Government hospital, Ratlam and then at Bhandari Hospital, Indore. On 4.5.2004, she was admitted in CHL Apollo Hospital. She remained in Intensive Care Unit from 4.5.2004 to 25.5.2004 and in the private ward from 25.5.2004 to 26.6.2004. As per the medical advice given at Indore she was taken to Mumbai, Chennai and finally to Delhi for treatment. At the time of accident, the appellant's age was about 30 years and she was working partner in Tirupati Enterprises.;