SMT. KAMALA @ KOMALA Vs. SRI. SATHISHA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent No.3, perused the records.

(2.) The injured-claimant has preferred this appeal, being not satisfied with the quantum of compensation awarded in the impugned Judgment dated 26.09.2015, passed by the II Additional District Judge and M.A.C.T., at Chikkamagaluru, made in MVC No. 352/2014, seeking enhancement of compensation.

(3.) The facts of the case are that on 15.03.2015 at about 9.45 a.m., when the injured-claimant was traveling in an auto rickshaw bearing Registration No. KA-18/B-2078 along with other passengers, the driver of the said auto rickshaw drove the same in a rash and negligent manner with high speed and dashed against the road side tree. Due to the impact, the claimant sustained grievous injuries.