LAKSHMAMMA Vs. P R YOGESH

JUDGEMENT

(1.) This appeal is filed challenging the judgment and award dtd. 25/3/2015 passed in MVC No.2557/2012 on the file of the Motor Accident Claims Tribunal, Bengaluru ('the Tribunal' for short).

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case is that on account of the accident, the claimant had sustained head injury and she was at the stage of coma and she was taken to the hospital and subjected for surgery and gradually she was recovered and discharged from the hospital and thereafter she was advised for follow up treatment and the doctor who was examined before the Tribunal assessed the disability of 40 to 50% to the whole body and the Tribunal has taken 40% disability and taking the income of Rs.6,000.00 awarded the compensation of Rs.2,71,600.00. Hence, this appeal is filed questioning the compensation awarded by the Tribunal.