DAKSHITHA Vs. SIDDAPPAJI M.

JUDGEMENT

(1.) Though this appeal is posted for Admission, with the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) This appeal by the claimant is directed against the judgment and award dated 23rd September 2008, passed in M.V.C.No.4224/2007 by the Motor Accident Claims Tribunal. Court of Small Causes, 14th Additional Judge, Bangalore (SCCH-10), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs.1,46,700/- with interest @ 8% p.a. awarded in favour of the claimant as against her claim for Rs.7,00,000/-, is inadequate.

(3.) The appellant claims to be aged about 10 years and was studying and hale and healthy prior to the date of accident. That the occurrence of accident at about 4:30 P.M, on 10-05-2007, when the appellant was crossing the road, near Girinagara, Bangalore, within the limits of Banashankari Traffic Police Station, due to rash and negligent driving by the rider of Sccoty bearing No.KA-41/H-2290, is not in dispute. It is also not in dispute that the appellant has sustained multiple injuries. Due to the said injuries sustained in the accident, she was shifted to Hospital, where she took treatment.