VASANTHI NAYAK Vs. SRI. MANJUNATH BHAT

JUDGEMENT

(1.) AT the request of both counsels the matter is taken up for final disposal. Aggrieved by the judgment and award dated 06.09.2008, passed by the Prl Civil Judge (Sr. Dn.) and Add). M.A.C.T., Udupi, in MVC No. 451/2007, the claimant has filed this appeal seeking enhancement.

(2.) THE ease of the claimant is that on 05.11.2007 at about 6.11 p.m., when the claimant was standing by the side of the road near New Marigudi bus stop, Kaup Market to cross the road, at that time a motor cycle bearing No.KA.20.R5862 came from Mangalore side, driven by its rider in a rash and negligent manner and dashed the claimant. As a result, the claimant sustained injuries. She undertook treatment in hospital as inpatient

(3.) HEARD the counsel and examined the records,