MUTTAWWA Vs. BAPURAY

JUDGEMENT

(1.) THE appellant dissatisfied with the amount of compensation awarded by the Tribunal for the injuries sustained by her in a motor vehicle accident, has filed this appeal, seeking enhancement.

(2.) THE appellant has suffered the fracture in an accident that occurred on 30.10.2010, while she was travelling in the KSRTC Bus bearing No.KA -28/F -1259 and it was hit by a Tipper bearing No.KA -28/9806; she suffered disability and therefore, she made a claim before the Tribunal for compensation for pain, suffering, mental agony, medical expenses, loss of income etc.

(3.) THE Tribunal, on appreciation of the evidence on record, allowed the claim petition in part and granted a sum of Rs. 2,61,000/ - with interest @ 6% p.a. as compensation. Dissatisfied with the amount of compensation awarded, the present appeal is filed.