(1.) The appellant, Ms. Sunitha Fernandies, has challenged the legality of the award dated 11.11.2014, passed by the Addl. MACT, & Prl. Senior Civil Judge, Udupi, whereby the learned Tribunal has granted a compensation of Rs.1,10,000/- along with interest @ 8% per annum from the date of claim petition, till the date of deposit, for the injuries suffered by the appellant-claimant in a motor vehicular accident.
(2.) Briefly stated the facts of the case are that on 22.1.2011, around 7.00 p.m., the appellant was going on her Scooty from Udupi to Nittur. When she reached near Sharada International Hotel, suddenly a motorcycle, bearing Registration No.KA-24-H-1983, being ridden rashly and negligently, came and hit the Scooty being ridden by the appellant. Consequently, she sustained injuries on her head.
(3.) Mr. Pavana Chandra Shetty, the learned counsel for the appellant, has raised the following contentions before this Court:-