G. DIVIGIHALLI Vs. MOHAMMAD RAFIQUE

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of the compensation awarded by the Court of Senior Civil Judge and J.M.F.C., and Additional M.A.C.T., Hirekerur in M.V.C.No.107 of 2011 vide its Judgment and Award dated 30.09.2013.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the respondent No.3- Insurer.

(3.) The brief facts of the case are, on 10.11.2008 at about 5.30 p.m. the claimant and her husband were going on their motorcycle bearing registration No.KA-15/K-1568 and when their motorcycle reached Hosalli cross, on Hirekerur-Tavargi road, one Auto Rickshaw bearing registration No.KA-17/9475 which was driven in a rash and negligent manner by its driver dashed against the motorcycle in which the claimant was a pillion rider and as a result, claimant suffered grievous injuries. The claimant was immediately shifted to the Government Hospital, Hirekerur and then to S.S.I. Hospital, Davanagere, wherein she took treatment as inpatient. The claimant was working as a Conductor in N.W.K.R.T.C. at the time of accident. The claimant suffered following injuries in the accident: