GOVINDAMMA Vs. SHIVA NESHAN AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the common judgment and award dated 21/02/2013, passed in MVC No. 382/2011, by the III Additional Senior Civil Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH -18), (hereinafter referred to as Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 3,74,132/ - (wrongly shown as Rs. 3,64,132/ -) as under different heads with interest at 8% p.a., from the date of petition till the date of realization as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by her in the road traffic accident.

(3.) In brief, the facts of the case are: