NAGAMMA Vs. NATIONAL INSURANCE CO. LTD. AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 28/03/2013, passed in MVC No. 8070/2010, by the Judge, Court of Small Causes and XXVI ACMM and Motor Accident Claims Tribunal, Bangalore (SCCH -9), (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal, by its judgment and award has awarded a sum of Rs. 2,84,269/ - under different heads with interest at 6% p.a. excluding interest on future medical expenses, from the date of petition till its realization as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by the appellant in the road traffic accident.

(3.) IT is the further case of the appellant that, she spent considerable amount towards medical expenses, conveyance and other incidental charges. On account of the injuries sustained by the appellant in the said accident, she has suffered permanent disability of left leg component at 17.3% and right upper limb component at 24.34% and totally, she is having 41.6% of left leg and right upper limb. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.