RAJESHWARI @ VANAMALA Vs. SRISHAIL

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties the appeal is heard and disposed of finally at the stage of admission.

(2.) THE appellant having sustained certain injuries in a road traffic accident filed a claim petition in MVC.No.582/2010 before MACT at Gulbarga, seeking compensation under Section 166 of the Motor Vehicles Act (herein after referred to as MV Act for short) from the owner and the insurer of the offending vehicle.

(3.) THE Tribunal by the impugned judgment and award has awarded a sum of Rs.4,81,128/ - with interest @ 6% per annum from the date of petition till the date of realisation. Aggrieved by the quantum of compensation awarded by the Tribunal, the claimant has preferred this appeal seeking enhancement of the same.