- (1.) Vide this order I intend to dispose of four appeals bearing FAO No. 3920 of 2010 titled as Sudesh Rani vs. Sukhbir Singh and others, FAO No. 3921 of 2010 titled as Gaurav vs. Sukhbir Singh and others, FAO No. 3922 of 2010 titled as Dimple vs. Sukhbir Singh and others and FAO No. 3923 of 2010 titled as Jamna Devi and others vs. Sukhbir Singh and others, as all these appeals arise out of same award. FAO No. 3920 of 2010
(2.) There is a delay of 123 days in filing the present appeal. The same stands condoned on the grounds mentioned in the application. This is an appeal directed by Sudesh Rani claimant-injured against the award dated 2.9.2009 passed by Motor Accident Claims Tribunal, Kurukshetra, claiming compensation on account of injuries sustained by her in a motor vehicular accident.
(3.) A sum of Rs. 80,000/- has been allowed by the Tribunal as compensation to the claimant-injured. As per evidence on the file, she suffered fracture on the right hand and left thigh and remained admitted in the hospital w.e.f. 23.9.2007 to 27.9.2007 and then from 27.9.2007 to 7.10.2007 i.e. about 15 days. She suffered disability to the extent of 20%. She produced the bills of medicines amounting to Rs. 14,000/-. Total amount of compensation was calculated as Rs. 80,000/-.;