PRAMILA BALA BANDEKAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The claimant is before this court praying for enhancement of compensation, not being satisfied with the quantum of compensation awarded by the tribunal under common judgment and award dated 26.12.2015 in MVC No.1000/2015 and connected with other MVCs arising out of the same accident on the file of IX Additional District and Sessions Judge, and AMACT, Belagavi.

(2.) The injured claimant filed the claim petition under Section 166 of the M.V. Act claiming compensation for the accidental injury sustained in Motor Vehicles accident that occurred on 01.09.2014 involving bus bearing No.KA-31/F-1299. The accident involving the above stated bus and the accidental injuries sustained by the claimant are not in dispute in this appeal. The injured claimant is before this court in this appeal for enhancement of compensation.

(3.) Based on the material placed before it, the tribunal awarded total compensation of Rs.2,05,016/- on the following heads with interest @ 6% p.a. from the date of petition till realization.