(1.) Appellant is the claimant, being not satisfied with the quantum of compensation awarded in the judgment and award dated 18-5-2013 made in MVC No. 463/2012 passed by the Motor Accident Claims Tribunal, Chitradurga (hereinafter referred to as ' the Tribunal' for short) has filed this appeal seeking enhancement of compensation
(2.) The appellant filed a claim petition contending that on 22-7-2010 at about 9.15 a.m., while the claimant along with other students was proceeding in an auto rickshaw bearing Registration No. KA-06/B-4272 from their village to go to School at Jagalur, a KSRTC bus bearing Registration No. KA-35/F-03 driven by its driver in a rash and negligent manner, came from opposite side in a high speed and dashed against the said auto rickshaw. Due to that, the inmates of the auto rickshaw had sustained grievous injuries. Immediately, after the accident, the claimant was shifted to the Government Hospital at Jagalur and taken treatment therein. In the claim petition, it was contended that due to the accident occurred, the claimant has sustained blunt injury to her shoulder and she had taken treatment as out-patient for a period of one week and has spent more than Rs.10,000/- towards medical expenditure. Hence, sought for compensation of Rs.50,000/-.
(3.) In response to the notice issued by the Tribunal, the respondent-Corporation defended their case by filing the written statement.