G.M.LODHA,J. - (1.) IN this appeal Kumari Bindu was injured in an accident by a car. Claim for compensation of Rs. 1,80,000/ - was filed. But the Tribunal allowed compensation only to the extent of 20,000/ -.
(2.) IT may be noticed that the injuries caused to Kumari Bindu are of serious nature and according to the medical evidence the plastic surgery of her leg will have to be repeated by grafting and re -grafting three or four times. Dr. Keswani was consulted. Three doctors were examined including Dr. B.S. Chandalia of S.M.S. Jaipur, A.W. 2. According to Dr. Chandalia she remained in treatment from 7 -8 -81 to 24 -10 -1981. There was fracture of Febula 1 x 1 and 1 -1/2 was the woon. She was referred for skin grafting. The skin efficiency has been reduced from 50 percent to 60 percent according to this doctor. According to him operation will have to be performed even now because complete cure has not taken place. Dr. Chandra Shekhar AW 3 was also examined and he also examined the patient. He signed Ex. 2 the ticket from A to B. According to him there was a compound fracture with skin loss. Skin grafting was to be done and so she was referred. There was one operation on 12 -8 -1981. Normal strength cannot return and weakness will continue. She would never be able to work as an activist. There would be limping also because of pain in the skin. Dr. VI. Maneet was also examined. He also examined the patient Bindu. He also verified that there was a fracture of the leg.
(3.) IT would thus be seen that the injuries which have been caused to the girl are serious. The grafting over leg about 9 x 2 and half has become adeherent. Two or more operations will have to be performed.;