NAGARATHNAMMA Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Aggrieved by the Judgment passed in MVC No.1911/2009 dtd. 23/1/2012 by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as 'the Tribunal'), the petitioner therein has preferred this appeal.

(2.) For the sake of convenience, parties are referred to as per their status before the Trial Court.

(3.) Facts of the case in brief are that on 13/12/2008 at about 2.45 p.m., when the petitioner was travelling in the Autorickshaw bearing Registration No.KA-52-3859, the same was driven in a rash and negligent manner by the driver and it turned turtle near Hanumanthaiah Circle, Jayanagar, Nelamangala Town. As a result, petitioner suffered the following injuries: