MUNIYAMMA Vs. THE ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) This claimant's appeal arises out of the judgment and award dated 05.01.2010 in M.V.C. No.5267/2008 passed by the III Additional Small Causes Court and MACT, Bengaluru.

(2.) On 24.02.2008 at about 8.00 a.m., when the claimant was proceeding along with her grand son near Hebbal Ring road circle, Bengaluru, lorry No.AP-04-V-5973 hit her and caused the accident. She filed M.V.C.No.5267/2008 contending that the accident occurred due to the rash and negligent driving of the driver of the lorry and due to the accident, she suffered grievous injuries and permanent disability. Thus, she claimed compensation of Rs.17,70,000/-.

(3.) The insurer alone contested the petition denying the accident, the injuries allegedly suffered by the victim, the disability, her age, income etc., and its liability.