SUDHA KRISHNA MANDOLKAR Vs. NARAYAN RAVINDRA BADIGER

JUDGEMENT

(1.) This appeal is at the instance of the claimant seeking enhancement of compensation awarded under judgment and award dtd. 18/6/2010 in MVC No.772/2009 by the learned FTC-II and Addl. MACT, Belgaum (for short, 'Tribunal'). By the said judgment and award, the learned Tribunal awarded a total compensation of Rs.1,24,640.00 with interest thereon at 6% per annum from the date of petition till date of payment.

(2.) Brief facts insofar as the same are necessary for the purpose of adjudicating the present appeal are that on 6/2/2009 at about 6.45 p.m., when the claimant/appellant was walking by the side of road, offending Tata Indica Car bearing registration No.MH-02/MA-4022 being driven by it's driver in a rash and negligent manner and in high speed dashed against her resulting in grievous injuries to her.

(3.) Before the learned Tribunal, owner of the offending car remained exparte and the Insurance Company resisted the claim petition by filing it's written statement.