BALAKRISHNA L. Vs. MAMATHA H.R.

JUDGEMENT

(1.) The owner of the motorcycle in this appeal is challenging the compensation of Rs.1,31,600/- awarded for the injuries said to have been sustained by the claimant.

(2.) The facts necessary for the disposal of the appeal are as follows:

(3.) The claimant contended that due to the injuries, she was unable to concentrate on her studies and was unable to do any work and therefore was entitled to compensation.