KAUSAR BEGUM Vs. MAQBOOL PATEL

JUDGEMENT

(1.) This appeal is filed by the claimant under Sec. 173(1) of the Motor Vehicles Act, challenging the judgment and award dtd. 17/7/2014 passed in MVC No.554/2012 by the III Addl. Senior Civil Judge and MACT, Gulbarga (hereinafter referred to as 'the Tribunal' for short), seeking enhancement of compensation.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Tribunal.

(3.) The brief factual matrix leading to the case are that, on 9/10/2011 at about 1.15 a.m. on Humnabad ring road, Gulbarga, the claimant and her relatives were travelling in a jeep bearing Reg. No.KA-32/M-7234 from Azadpur to MSK Mill area for attending the marriage of her relative. The said vehicle was being driven by its driver in a rash and negligent manner and dashed to Innova Car bearing Reg. No.KA-51/M-999. Due to the said accident, the claimant, who was the inmate of the jeep suffered grievous injuries and she was immediately shifted to Kamareddy's Hospital at Gulbaga, wherein she was an inpatient from 9/10/2011 to 5/12/2011 and she spent Rs.2,00,000.00 towards medical expenses. It is asserted that the claimant was doing labour work and earning Rs.6,000.00 per month, but due to accidental injuries, she is permanently disabled. Hence, she filed a claim petition under Sec. 166 of the M.V. Act, claiming compensation of Rs.12,00,000.00 from the respondents.