KUM. DEEPTI JAMADAGNI D/O. LATE SUBBAKRISHNA Vs. ORIENTAL INSURANCE CO. LTD. REPRESENTED BY ITS REGIONAL MANAGER AND MR. BRAJ BHUSHAN SINGH BHADIRIA

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.) WE have heard the learned Counsel appearing for Appellant and learned Counsel appearing for Insurer.