BIBI SALMA Vs. MAHESH AND ORS.

JUDGEMENT

(1.) This appeal by the appellant - claimant is directed against the impugned judgment and award dated 18/08/2014, passed in MVC No. 861/2012, by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Kundapura, (for short 'Tribunal').

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 10,81,765/ - under different heads with interest at 6% p.a., on Rs. 10,31,765/ - (excluding future medical expenses) from the date of petition till the date of deposit as against the claim of the appellant for a sum of Rs. 75,75,000/ -, on account of the injuries sustained by her in the road traffic accident that occurred on 25.4.2012 at about 6.45 p.m. near Akshaya Petrol bunk on NH.17, Theranamakki, Bengre village, when she was proceeding as passenger from Murdeshwara to Bhatkal side in auto bearing Reg. No. KA.47.4648 on account of the rash and negligent driving by the driver of Bolero pick up bearing reg. No. KA.31.7737. Being aggrieved by the quantum of compensation and the rate of interest awarded by the Tribunal, the appellant has presented this appeal.

(3.) We have heard learned counsel appearing for the appellant and learned counsel appearing for 2nd respondent -Insurer.