BHANU BEGUM Vs. MAHADEVAPPA

JUDGEMENT

(1.) APPELLANT was the claimant in a case in MVC. 281/08 on the file of Principal Civil Judge (Senior Divn.) and MACT, Gulbarga.

(2.) SHE had sustained serious injuries in a road accident that took place on 27.7.2007 at 8.20 p.m. near a Madnalli canal on Shahpur -Madnalli road. When she was travelling in a turn -turn vehicle bearing No. KA -33 -4734, the driver of the said vehicle drove in a rash and negligent manner as a result of which she sustained serious injuries. A sum of Rs. 1,45,500/ - has been awarded as compensation under different heads as follows:

(3.) HEARD the learned counsel for the parties and perused the records.