JAYAMMA Vs. VENKATAPPA

JUDGEMENT

(1.) Appellant is the claimant, being not satisfied with the quantum of compensation awarded in the judgment and award dated 31st December, 2011 in MVC No. 321/2009 passed by the Additional Motor Accident Claims Tribunal, Ramanagara (hereinafter referred to as 'the Tribunal' for short) filed this appeal seeking enhancement of compensation.

(2.) The appellant filed a claim petition contending that on 15-1-2009 while she was proceeding in the motorcycle bearing Registration No. KA-42/H-1528 as a pillion rider from Padarahalli to Ramanagara near Padarahalli gate, the driver of a tempo bearing Registration No. KA-13/2912 which was going ahead negligently took the vehicle to left turn without any indicator. Due to that the motorcycle dashed against the tempo and the claimant fell down and sustained grievous injuries all over the body. Immediately after the accident, she was shifted to Government Hospital, Ramanagara, thereafter she was shifted to Sanjay Gandhi Hospital at Bangalore. She claims that she has spent Rs. 50,000/- towards medical expenditure. Prior to the accident, she was working as an agriculturist and also doing dairy farming and earning Rs. 5,000/-p.m. In view of the injuries sustained, she has become permanently disabled to do the work which she was doing prior to the accident. Hence sought for compensation of Rs. 6,00,000/-.

(3.) The insurance company defended the case by filing the written statement.