(1.) BEING aggrieved by the Judgment and award dated 27 -1 -2009 passed in MVC. No. 780/2005 by the Addl. Civil Judge (Sr.Dn.) and MACT, Madhugiri, the claimant has filed the present appeal seeking for enhancement.
(2.) THE case of the claimant is that she along with others were travelling in a bus bearing No. KA -06 -9919. The driver of the bus suddenly applied brakes thereby the claimants sustained injuries. The appellant was treated in the hospital and spent huge sums of money. Thereafter the claim petition was filed seeking compensation. The Tribunal by the impugned Judgment and award granted compensation of a sum of Rs. 60,500/ - from the date of the Petition till realization, which is being inadequate this appeal is filed seeking enhancement.
(3.) THE counsel appearing for the respondent is absent.