KUMARI C. RAMYA, D/O. P. CHANDRA, REPRESENTED BY NATURAL GUARDIAN/FATHER, SRI. P. CHANDRA S/O. PAPANNA Vs. SRI. JOSEPH VISHWANATH, S/O. JOSEPH DIVAKAR AND THE NEW INDIA ASSURANCE CO. LTD. REP. BY ITS MANAGER

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 16th February 2007, passed in M.V.C. No. 4617/2004, by the 14th Additional Judge, Member, Motor Accident Claims Tribunal Bangalore, (SCCH -10), (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 70,000/ - awarded in favour of the claimant as against her claim for Rs. 06.00 Lakhs, is inadequate.

(2.) THE occurrence of accident at about 5:45 P.M. on 17/06/2004 and the resultant injuries sustained are not in dispute. It is also not in dispute that the Appellant was a minor, aged about 9 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.