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Judgment
G. Radhakrishna Rao, J.—The appellant herein received injury as a result of the accident on 10-10-1986 which ultimately resulted in amputation of the left leg above the knee level. An amount of Rs. 1,00,000/- was claimed as compensation before the Tribunal. The Tribunal granted an amount of Rs. 50,000/-. The fact that she suffered amputation on account of the accident is not in dispute and as this is the claimant''s appeal the same has to be confirmed.
The appellant is an young girl and any amount of compensation cannot be of any value. Her marriage prospects have also been marred and it is stated that she belongs to a poor family. The appellant must have spent for medical charges and other things. Therefore, apart from the compensation of Rs. 50,000/- granted by the Tribunal and which may be kept with the girl, an amount of Rs. 10,000/- more would be reasonable compensation that can be granted. This enhancement is made on the humanitarian grounds and also considering the fact that she sustained permanent disability. Accordingly, the compensation is enhanced by Rs. 10,000/-. This amount of Rs. 10,000/- will carry interest at the rate of 12% from the date of filing of the appeal, till the date of payment. The C.M.A. is allowed accordingly. No costs.