PREMAVATHI SHETTY Vs. SOWMYA CHATRA AND ORS.

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of compensation against the impugned judgment and award dated 22/07/2014, passed in MVC No. 872/2013, by the Principal Senior Civil Judge and Additional Motor Accident Claims Tribunal, Udupi, (hereinafter referred to as ' Tribunal' for short), on the ground that a sum of Rs. 8,74,000/ - awarded under different heads with interest at 8% p.a., from the date of petition till the date of deposit, as against the claim of Rs. 65,70,000/ -, 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 considerable 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 disability at 85% to her left upper limb and 100% towards functional disability. Therefore, appellant has filed a claim petition before the Tribunal under Sec. 166 of M.V. Act, claiming compensation against the respondents.