ASHA KUMARI SOREN Vs. THE MANAGING DIRECTOR, BMTC

JUDGEMENT

(1.) This appeal by the claimant -appellant through her natural guardian/father, for enhancement of compensation is directed against the impugned judgment and award dated 28/03/2015, passed in MVC No. 4609/2012, by the XVIII Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal -4, Bangalore (SCCH -4), (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 4,70,000/ - under different heads with interest at 6% p.a., from the date of petition till its deposit as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by her in the road traffic accident.

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