LEELAVATHI, W/O. SRINIVAS Vs. M/S. NEW INDIA ASSURANCE COMPANY, LTD, BY ITS MANAGER, NO.92, EAST COAST CHAMBER, 1 FLOOR, G.N.CHETTY ROAD, T.NAGAR, CHENNAI. AND ALSO AT ITS REGIONAL OFFICE, M/S. NEW INDIA ASSURANCE COMPANY. LTD., BY ITS REGIONAL

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the common judgment and award dated 27th September 2008, passed in M.V.C. No. 8156/2005, by the Additional Judge, Court of Small Causes, Member, Motor Accident Claims Tribunal -V, Bangalore, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 15,000/ - with interest @ 6% p.a. awarded in favour of the claimant as against her claim for Rs. 5,00,000/ - , is inadequate.

(2.) THE appellant claims to be aged about 19 years and hale and healthy prior to the date of accident. That the occurrence of accident at about 10:30 A.M. on 02 -10 -2005, when the appellant along with others was travelling in a bus bearing Registration No.KA -05/C -9622 from Bangalore to Bettadahindalapalya, near Jamalsabpalya on Magadi Huliyurdurga Main Road, due to rash and negligent driving by the driver of the said bus, is not in dispute. It is also not in dispute that the appellant has sustained colle's fracture right hand with fracture of lower 1/3rd of ulna and radius. Due to the said injuries sustained in the accident, she was shifted to Victoria Hospital for treatment.

(3.) THE Learned Counsel for appellant contends that the Tribunal is not justified in not awarding reasonable compensation and therefore, reasonable compensation may be awarded by modifying the impugned judgment and award passed by Tribunal.