MEENAKSHI Vs. SURESHA AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 25/02/2010, passed in MVC No. 572/2009, by the Presiding Officer, Fast Track Court and Additional Motor Accident Claims Tribunal, Hassan, (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 2,02,000/ - under different heads with interest at 6% p.a., Rs. 1,97,000/ - from the date of petition till the date of realization as against the claim of Rs. 20,00,000/ -, on account of the injuries sustained by her in the road traffic accident.

(3.) In brief, the facts of the case are: