LAWS(KAR)-2013-2-109

KUMARI. VEDASHREE Vs. K.V.MOHAN KUMAR

Decided On February 01, 2013
ORIENTAL INSURANCE CO., LTD. Appellant
V/S
ORIENTAL INSURANCE COMPANY LTD. Respondents

JUDGEMENT

(1.) THESE appeals by the Claimant and the Insurer are directed against the same impugned judgment and award dated 03/06/2009 passed in MVC No.3422/2008 by the XVI Additional Judge, Motor Accident Claims Tribunal, Bangalore City (SCCH-14), (hereinafter referred to as ' Tribunal' for short).

(2.) THE Tribunal by its judgment and award, has awarded a sum of Rs.16,89,500.00 (but wrongly shown as Rs.16,34,500.00) with interest at 6% p.a., from the date of petition as against the claim made by the claimant for a sum of Rs.15,00,000.00, on account of the injuries sustained by her in the road traffic accident.

(3.) IT is the further case of the claimant that, her parents spent considerable amount towards medical expenses, conveyance and other incidental expenses. Further, in view of the injuries sustained by the claimant, she has suffered permanent disability and the Doctor has assessed the disability at 100% to the whole body and now she is reduced to a living vegetable. Therefore, the appellant has filed a claim petition before the Tribunal through her natural guardian, father, claiming compensation against the owner and Insurer of the offending vehicle.