- (1.) C M-6201-CII-2015 There is delay of 176 days in filing the present appeal. The appellant has filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 176 days in filing the present appeal is hereby condoned. The present appeal has been preferred by the appellantclaimant against the award dated 29.05.2014 passed by learned Motor Accidents Claims Tribunal, Sangrur (hereinafter called the 'Tribunal') vide which the appellant-claimant has been awarded compensation to the tune of 18,02,702/- on account of the injuries suffered by her in the motor vehicular accident, which took place on 30.6.2012.
(2.) The present appeal has been preferred by appellantclaimant for enhancement of the amount of compensation.
(3.) Learned counsel for the appellant contended that the claimant has become 100% disable. She is on bed and will not be able to move throughout her life. She has to employ the attendant for whole of life and also to receive the future treatment. She has also lost the enjoyment and amenities of life but the compensation awarded by the learned Tribunal is meager. He contended that only 74,702/- has been awarded towards medical and treatment charges, which are totally inadequate. He further contended that no amount has been awarded towards special diet. Thus, he contended that the just compensation has not been awarded.;