BABY SHEDTHI Vs. A MAHESH SHETTY

JUDGEMENT

(1.) THE appellant has filed this appeal against the judgment and award dated 24.12.2008 passed in MVC No.462/2004 on the file of the Civil Judge (Sr.Dn.) & MACT, at Kundapura, whereby the Tribunal awarded compensation of Rs.1,23,800/- on account of the injuries sustained by the appellant in the motor vehicle accident.

(2.) BRIEF facts of the case are:

(3.) THE learned Counsel for the second respondent contended that though the bus was insured with the second respondent, the liability on this respondent is governed by the terms,conditions and limitations of the policy. He further contended that the claim of the appellant is excessive and exorbitant. Therefore, the appeal is liable to be dismissed.