MANJAMMA Vs. MANAGING DIRECTOR, KSRTC DIVISION

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award in MVC No. 6304/2008 dated 02.11.2010 on the file of the Motor Accident Claims Tribunal at Bangalore, whereby the Court below has awarded total compensation of Rs. 1,00,200/ - with interest at 6% per annum from the date of petition till the date of deposit. Learned counsel for the claimant/appellant would contend that the claimant had sustained grievous injuries in the accident. The Doctor has opined that the claimant had sustained 18% permanent disability to the whole body. However, the Court below has taken permanent disability at 12% to the whole body. It is further contended that the claimant was a vegetable vendor and was earning more than Rs. 6,000/ - per month. However, the Court below has taken her income at Rs. 3,000/ - for the purpose of computation of loss of future earning. It is argued that the award of compensation under all other heads is also not adequate.

(2.) ON the other hand, learned counsel appearing for the respondent -corporation has sought to justify the impugned judgment and award.

(3.) THERE is no dispute regarding the occurrence of the accident and liability on respondent -corporation for payment of compensation. Having regard to the contentions urged, the only question for consideration is whether the compensation awarded by the tribunal is adequate?