PAVANI Vs. ACCHAPPA B.K. AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant is arising out of the impugned judgment and award dated 20th September 2013 passed in MVC No. 76/2013 on the file of the III Additional District Judge and Member, Motor Accident Claims Tribunal at Mysore (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 6,54,000/ - with interest at 6% p.a., from the date of petition till its realization as against the claim made by the appellant, on account of the grievous injuries sustained by her in the road traffic accident.

(3.) TO substantiate her case, she examined herself as PW 1 and Dr. Ramesh Ranganathan as PW 2 and Dr. Sree Harsha as PW 3 and got marked the documents as Exs. P1 to P23. Insurer examined Santhosh as RW 1 and Acchappa as RW 2 and got marked the documents as Exs. R1 to R7.