LALITHAMMA @ LALITAHA, W/O. PUTTALINGAIAH Vs. MOTOR INDIA ELECTRONICS LTD. AND THE ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned common judgment and award dated 30th November 2006, passed in M.V.C. No. 679/2000 by the Civil Judge (Sr. Dn) and Motoi Accident Claims Tribunal, Maddur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 90;000/ - awarded in favour of the claimant as against her claim for Rs. 03.00 Lakhs, is inadequate.

(2.) THE occurrence of accident at about 1:30 P.M. on 25/12/1998 and the resultant injuries sustained are not in dispute. It is also not in dispute that the Appellant was aged about 28 years as on the date of accident and hale and healthy prior to it.

(3.) I have heard learned Counsel for Appellant and learned Counsel for second Respondent - insurer, for quite some time.