SRIDEVI Vs. KHALEEM AND ORS.

JUDGEMENT

(1.) THOUGH this appeal is posted for further orders, the same is taken up for final disposal, with the consent of the learned counsel for the parties.

(2.) THIS appeal by the claimant is directed against the impugned common judgment and award dated 9th July 2013, passed in MVC No. 187/2012, by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hiriyur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 2,53,440/ -, awarded in her favour as against her claim for Rs. 30,00,000/ -, is inadequate.

(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.