SUNITA Vs. APPASAHEB

JUDGEMENT

(1.) The appellant is before this Court aggrieved by the judgment of the VI Addl. District and Sessions Judge, Belagavi dated 31.08.2013, passed in MVC No.1555/2011.

(2.) The Tribunal by way of above judgment has awarded a sum of Rs.2,17,000/- with interest @ 7% p.a. in favour of the appellant for injuries sustained by her in the accident that occurred on 24.05.2009.

(3.) Heard. Admit.