LAWS(KAR)-2014-6-171

SUNITHA, J. Vs. ANWAR NAZIR

Decided On June 06, 2014
Sunitha, J. Appellant
V/S
Anwar Nazir Respondents

JUDGEMENT

(1.) Though this matter is posted today in orders list, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) This is a claimant's appeal against the impugned judgment and award dated 31/03/2011 passed in MVC No.40/2010, by the II Additional Senior Civil Judge and Member, Motor Accident Claims Tribunal-VI, Mangalore, D.K., ( for short ' Tribunal'), for enhancement of compensation.

(3.) By its judgment and award, the Tribunal has awarded a sum of Rs. 1,51,000/- under different heads with interest at 6% p.a., from the date of petition till the date of realization as against the claim made by the appellant for a sum of Rs. 20,00,000/-, on account of the injuries sustained by her in the road traffic accident.