NAGAMMA W/O GOVINDAPPA Vs. SRI V. SATISH S/O VASUDEV AND THE DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant for enhancement of compensation awarded by the tribunal.

(2.) HEARD , the appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) THE brief facts of the case: On 1/1/2007, when the claimant was crossing Banglaore -Mysore road, in front of Bidadi railway station, the driver of the car bearing No. KA -05 -D -2352 came from Mysore side with high speed in a rash and negligent manner and dashed against her. As a result, she sustained grievous injuries. Hence, she filed a claim petition before the MACT, Bangalore seeking compensation of Rs. 6,00,000/ -. The Tribunal awarded him a compensation of Rs. 1,06,000/ - with interest at 6% p.a.