SUJATHA Vs. N. BYRE GOWDA AND ORS.

JUDGEMENT

(1.) This appeal by the injured claimant is directed against the impugned judgment and award dated 1st January 2013, passed in MVC No. 38/2006, by the Senior Civil Judge & Motor Accident Claims Tribunal, Channarayapatna, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 1,68,400/ -, awarded in her favour as against her claim for Rs. 33,47,900/ -, is inadequate.

(2.) The appellant claims to be aged about 30 years and getting an income of Rs. 8,250/ - per month from animal husbandry work, cottage industries and crafting work and was hale and healthy prior to the date of accident. That at about 5:30 P.M., on 18 -08 -2005, when the appellant was crossing the B.M. Road near the Pravasi Mandir, Channarayapatna town, at that time, the rider of Bike bearing Registration No. KA -13/L -6533 came from New Bus stand side in a rash and negligent manner and dashed against her and as a result, she sustained bodily injuries. Immediately, she was shifted to the Hospital, where she took treatment as in -patient for four days and thereafter took follow -up treatment.

(3.) It is the case of the appellant that she has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, she has to be compensated adequately.