MUTHAMMA, W/O. NAGAPPA Vs. THE UNITED INDIA INSURANCE CO. LTD., D.O. IV, NO. 19-19/1, SOUTH END ROAD, BASAVANAGUDI, BANGALORE 560020

JUDGEMENT

(1.) Being aggrieved by the Judgment and Award dated 26 -4 -2008 passed by the Motor Accidents Claims Tribunal, Bangalore City, in MVC No.5877/2007, the claimant has filed this appeal seeking enhancement of compensation.

(2.) THE case of the appellant is that at about 7 -00 p.m. on 29 -6 -2007 when she was crossing the ring road near Ambedkar College, Bangalore, a motorcycle bearing registration No. KA -05 -EU -8549 came in a rash and negligent manner with high speed and dashed against the claimant. Due to the same, she sustained grievous injuries. Initially she was shifted to Wockhardt Hospital and thereafter to Victoria Hospital. She became permanently disabled due to the accident. Thereafter, she filed a claim petition seeking compensation. The same was contested. The Tribunal, by its judgment and award, granted compensation of Rs.2,07,200/ - along with interest at 6% p.a. from the date of petition. Being dissatisfied with the quantum of compensation, the present appeal is filed seeking enhancement.

(3.) LEARNED counsel for the respondent supported the impugned judgment and award.