DEEPTI JAMADAGNI Vs. ORIENTAL INUSRANCE CO LTD

JUDGEMENT

(1.) This appeal by the Appellant is arising out of the impugned judgment and award dated 23/12/2004 passed in MVC No. 309/2000 on the file of the IX Additional Judge. Court of Small Causes and Member, Motor Accident Claims Tribunal-VII, Bangalore (SCCH-7), (hereinafter referred to as 'Tribunal' for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 1,55,000/- with interest at 6% p.a., from the date of petition till the date of payment as against the claim made by the Appellant for a sum of Rs. Rs. 75,00,000/-, on account of the injuries sustained by her in the road traffic accident.

(3.) In brief, the facts of the case are: