NEELAMMA Vs. THE DIVISIONAL CONTROLLER, KSRTC AND ORS.

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed under Sec. 173(1) of MV Act against the judgment and award dated 26.09.2014 passed in MVC No. 948/2011 on the file of the Motor Accident Claims Tribunal No. XII Bijapur, partly allowing the claim petition and seeking enhancement of compensation.

(2.) With the consent of the learned counsel for the appellant as well as the learned counsel for the respondents, this matter was heard on merits. The materials placed before this Court is sufficient to dispose off this case.

(3.) The case of the claimant in the claims tribunal is as under: That on 05.04.2010 at about 4.00 PM the claimant was travelling in a KSRTC bus bearing Reg. No. KA -29/F -984. This bus was proceeding to Solapur from Pune. Near Temburani, the bus moved in a zig zag manner and the driver of the bus lost control of it and dashed against a Tractor bearing Reg. No. MH -12/CH -196. Consequently, the claimant sustained fracture of nasal bone and injury to head. She took treatment at BLDEA Hospital, Bijapur and Civil hospital Solapur. She was a coolie. She was earning Rs. 6,000/ - per month.