NARASAMMA Vs. THE MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) This appeal by the injured claimant is directed against the impugned judgment and award dated 5th January 2015, passed in MVC No. 4560/2013, by the Judge, Court of Small Causes, XXVI ACMM, Motor Accident Claims Tribunal, Bangalore (SCCH -09), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 5,51,000/ -, awarded in her favour as against her claim for Rs. 25,00,000/ -, is inadequate.

(2.) The appellant claims to be aged about 42 years, a home maker and also doing milk vending business, earning a sum of Rs. 15,000/ - per month. He was hale and healthy prior to the date of accident. That at about 4:30 P.M., on 12 -06 -2013, when the appellant was traveling as a passenger in a KSRTC Bus bearing Registration No. KA -17/F -1181, near Chikkatorapalya bridge, on Bangalore -Magadi Main Road, the driver of the said Bus drove the same, at a high speed, in a rash and negligent manner and dashed against the tractor and Trailer bearing Registration No. KA -04/1827 & 1828. Due to the impact, the Bus fell into the road side ditch and the appellant sustained grievous injuries. Immediately, she was shifted to the Hospital, where she took treatment as in -patient for number of days by spending huge amount.

(3.) It is the case of the appellant that she has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, she has to be compensated adequately.