UNITED INDIA INSURANCE CO LTD Vs. ROOPA SAHARAN

JUDGEMENT

(1.) In the claim petition filed under Section 166 of the Motor Vehicles Act by the Respondent-claimant, in MVC No. 1371/2004, seeking compensation for personal injuries sustained by her in the Road Traffic Accident that occurred at about 9.45 p.m., on 06.01.2003 as a result of motor cab bearing registration No. TN-74-C-4383 colliding with the two wheeler ridden by her, the Chief Judge, Court of Small Causes and Principal MACT, Bangalore, has quantified the total compensation payable to the claimant at Rs. 8,95,902/- under different heads as under: <FRM>JUDGEMENT_126_AIRKARR3_2010_1.html</FRM>

(2.) Being aggrieved by the said judgment and award of the Tribunal, the Insurance Company has presented this appeal complaining that the compensation awarded by the Tribunal under various heads is on the higher side and the percentage of contributory negligence attributed to the claimant at 20% is on the lower side, having regard to the evidence on record. The claimant being dis-satisfled with the quantum of compensation awarded by the Tribunal, has filed cross-objection after the receipt of notice of the appeal.

(3.) We have heard Miss. Preethi Komar, learned Counsel appearing for the appellant/Insurance Company and Miss. Indimathi, learned Counsel for the respondent/claimant, and perused the records.