SRIRAM GENERAL INSURANCE Vs. VIJAYALAKSHMI AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed by the appellant - respondent No. 1 - Insurance Company assailing the judgment and award passed by the Motor Accident Claims Tribunal, Bengaluru (SCCH-13) in MVC No. 3519/2010 dated 21.08.2011.

(2.) Though the appeal is listed for admission, with the consent of learned counsel on both sides, it is finally heard.

(3.) The brief facts leading to the case are that; on 29.04.2010 at about 9.30 a.m when the petitioner was walking on Kodigehalli main road near Tennis Court, Bengaluru, the motor bike bearing registration No. KA-04-EG-4521 came rashly and negligently from behind and dashed against the petitioner. Due to the said impact, petitioner fell down and sustained the injuries. Immediately, she was taken to Columbia Asia Hospital, Hebbal for treatment and there she was got admitted to the said injuries and she has spent huge amount for the purpose of treatment. He further contends that because of the injuries, now she is unable to do any work. It is further contended that the petitioner was doing saree business and was earning Rs. 5,000/- per month and for having sustained loss and injuries she filed the claim petition for claiming the compensation.