CHANDRAPRABHA URS Vs. NAGEGOWDA

JUDGEMENT

(1.) THIS appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 15/10/2010, passed in MVC No.818/2009 (MVC No.222/2008), by the III Additional District Judge & Motor Accident Claims Tribunal, Mysore, (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 5,88,000/ - awarded by the Tribunal with interest at 6% p.a., from the date of petition till the date of deposit, as against the claim of Rs. 70,00,000/ -, on account of the injuries sustained by her in the road traffic accident is inadequate.

(2.) IN brief, the facts of the case are:

(3.) IT is the further case of the appellant that, she spent huge amount towards medical expenses, conveyance and other incidental charges. On account of the injuries sustained by the appellant in the said accident, she has suffered permanent disability. The Doctor has assessed the physical disability at 93% to her lower limb and at 31% to whole body. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.