- (1.) THIS is an appeal against award dated 17.5.2005 awarding Rs. 1,51,000 as compensation.
(2.) WE have heard Counsel for the appellant and Mr. R.C. Singh for the respondents. It may be mentioned that the petitioner remained admitted in the District Hospital, Gorakhpur, for treatment from 8.10.2002 to 6.11.2002 and then at P.G.I., Lucknow from 8.11.2002 to 16.12.2002.
(3.) THE Court below has rightly recorded a finding that a sum of Rs. 1,25,000 was spent as medical expenses. The remaining amount of Rs. 26,000 has been allowed towards expenses on nutritious diet, travelling and stay expenses of the petitioner and her attendants at Lucknow and for professional loss to these attendants and for physical and mental pain and suffering to the petitioner.;