KAMALA BAI, S/O. SRI KALANAYAK Vs. THE MANAGING DIRECTOR, KARNATAKA STATE ROAD TRANSPORT CORPORATION, K.H. ROAD, BANGALORE, SMT. M. CHANDRAMATHI, W/O. LATE L. NAGASHETTY AND THE NEW INDIA INSURANCE CO., LID., NO. 2240/4, I FLOOR, GIRIYAMMA SHAMB

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment, and award dated 4th May 2010, passed in M.V.C. No. 174/2009, by the Member, Additional Motor Accident Claims Tribunal and Additional Senior Civil Judge, Ramanagara, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 3,000/ with interest @ 6% p.a. awarded in favour of the claimant as against her claim for Rs. 1,50,000/ - is inadequate. The appellant claims to be aged about 45 ears and hale and healthy prior to the date of accident. That the occurrence of accident at about 4:15 P.M. on 30 -11 -2006, when the appellant was travelling in a KSRTC Bus, near H.J.S. Joot Factory on Ramanagara -Kanakapura Road, due to rash and negligent, driving by the driver of the said bus bearing No. KA -41/F -21, is not in dispute. It is also not in dispute that the appellant has sustained grievous injuries. Due to the said injuries sustained in the accident, she was shifted to Ramanagara Government Hospital. Chitradurga for treatment.

(2.) IT is the further case of the appellant that, on account, of the injuries sustained in the accident, she has undergone severe pain and agony and for the treatment of the said injuries, she has spent reasonable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, she has to be compensated reasonably.

(3.) ON account of the injuries sustained in the accident, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs. 1,50,000/ - against the respondents. The said claim petition had come up for consideration before the Tribunal on 4th May, 2010. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the claim petition in part, awarding a sum of Rs. 3,000/ - under different heads, with interest at 6% per annum from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant is in appeal before this Court, seeking enhancement of compensation.