NARENDRA KUMAR JAIN,J. - (1.) HEARD learned Counsel for the claimant -appellant.
(2.) THE injured appellant has filed this appeal for enhancement of the amount of compensation in respect of injuries sustained by her in an accident, which took place on 12.6.1989 arising out of use of motor vehicle, whereby the learned Tribunal has awarded a sum of Rs. 10,000 as compensation in favour of the appellant. Learned Counsel for the claimant -appellant contended only one submission that in this accident she suffered severe injuries resulting in miscarriage on her, but no compensation has been awarded for the same by the Tribunal, Therefore, a suitable amount of compensation may be awarded.
(3.) I have considered the submission of the learned Counsel for the claimant -appellant as well as the finding of the learned Tribunal in respect of issue Nos. 1 and 3 and also the entire record of the Tribunal.;