GOURI @ GOURAMMA Vs. MAHADEV

JUDGEMENT

(1.) The appellant herein is the claimant before the Motor Accident Claims Tribunal-IX, Mudhol, (hereafter referred to as the 'the Tribunal', for brevity) in MVC No.44/2013, whose claim petition under Section 166 of the Motor Vehicles Act, 1988 was allowed in part by the impugned judgment and award dated 03.01.2014. Seeking enhancement of the compensation against the total compensation awarded by the Tribunal, the appellant has preferred this appeal.

(2.) In the memorandum of appeal, the appellant has taken a contention that the quantum of compensation awarded by the Tribunal under various heads are all meager. Further stating that the Tribunal ought to have awarded the compensation as claimed by her, has prayed for allowing the appeal.

(3.) Heard the arguments from both sides and perused the materials placed before this Court.