NAGARATHNA Vs. M.V. VISHWANATH

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Prl. Civil Judge (Sr.Dn.) & Addl. M.A.C.T., Chitradurga in M.V.C. No. 876/2009 dated 18.8.2010.

(2.) ON 2.6.2009 at about 11.45 p.m. when the claimant, along with her brother -in -law, boarded the bus bearing No. KA -16 -D -6767 at H.D. Pura in order to go to Chitrahally, the driver of the bus drove the same in a rash and negligent manner and caused accident as a result, the claimant fell down and sustained injuries. The claimant has taken treatment at P.H.C., Chitrahally and District Hospital. Hence, she filed the claim petition before the Tribunal seeking compensation.

(3.) BEING not satisfied with the quantum of compensation awarded by the Tribunal, the present appeal is filed.