KUM. DAKSHITHA, D/O. SRI. S.N. MAHADEVASWAMY Vs. SRI. SIDDAPPAJI, M, S/O. SRI. MANTAIAH NAYAKA, MAJOR, NO. 14, 2ND FLOOR, 12TH MAIN, MUNESHWARA BLOCK, BANGALORE-26 AND UNITED INDIA INSURANCE CO., LTD., BY ITS REGIONAL MANAGER, MANANDI COURT, NO.

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.) IT is her further case that, on account of the accident, she sustained multiple grazed abrasions present over the left shoulder, left side front of chest, back of left arm elbow, left leg knee and leg, right side front of lower abdomen measuring 7x5 cm. To 1x1 cm.; fracture of right leg tibial bone with displacement; and fracture of right leg fibula bone with displacement and for the treatment of the said injuries, her parents have spent reasonable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, they have to be compensated reasonably.