CHAITRA R. Vs. NAYAZPASHA

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 5 -9 -2012 passed in MVC No. 2837 of 2011 on the file of II Additional Judge, Court of Small Causes, Motor Accident Claims Tribunal (SCCH -13), Bengaluru (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 2,98,000/ - with interest at 6% per annum from the date of petition till the date of realisation, as against the claim made by the appellant, on account of the grievous injuries sustained by her in the road traffic accident.

(3.) Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant has presented this appeal, seeking enhancement of compensation.