LAKSHMAMMA Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 25.02.2015 passed by the Motor Accident Claims Tribunal, XX Addl. Small Causes Judge, Bangalore (SCCH. 22) in MVC No. 3357/2013 whereby the Tribunal has granted a compensation of Rs. 3,00,000/- with interest at 8% p.a.

(2.) The brief facts of the case are that on 07.04.2013 at about 1.00 p.m. claimant was walking on the left side foot path of Bangalore Magadi main road. When she was near Chennenahalli Janaswva School Gate, at that time the rider of the motorcycle bearing registration No. KA-42/K-0881 came from Bangalore towards Magadi in a rash and negligent manner and dashed to the claimant. Due to the impact claimant fell down and sustained severe injuries. Immediately she was shifted to ESI Hospital, Rajajinagar, Bangalore, where she took treatment as inpatient. After recovering from the injuries, claimant filed a claim petition before the Tribunal in MVC No. 3357/2013.

(3.) To establish her case, claimant examined herself as PW1, Dr. Ramachandra as PW2 and another witness as PW3 and got marked 14 documents as Exs. P1 to P14. On the other hand, on behalf of the Insurance Company, neither any witnesses were examined nor documents were marked. On appreciation of the oral and documentary evidence, the Tribunal granted a compensation of Rs. 3,00,000/- with interest at 8% p.a. Being not satisfied with the quantum of compensation, claimant has filed this appeal seeking enhancement of compensation.