LAKSHMAMMA @ LAKSHMIDEVAMMA, W/O GOPALAKRISHNA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Though the appeal is listed for orders, with the consent of the learned counsel appearing for the parties, matter is taken up for final disposal.

(2.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award passed by the Motor Accident Claims Tribunal & V Additional Judge, Court of Small Causes, Mayohall Unit, Bengaluru in MVC No.4701/2014 dated 11.11.2015.

(3.) The brief facts of the case are that on 12.04.2014 at about 9.45 AM, the claimant was proceeding in BMTC bus bearing Regn.No.KA-57/F-517, when the said bus stopped at Avalahalli Bus Stand and petitioner was about to alight from the bus, the driver of the said bus moved carelessly without observing that the claimant was alighting from the bus, as a result of which the claimant fell down and sustained grievous injuries. Immediately, she was shifted to Victoria Hospital, Bengaluru where she was admitted as an inpatient and was operated. It is the contention of the claimant that she was hale and healthy and was doing tailoring work and was earning Rs.300/- per day. Due to the injuries suffered in the accident and for having incurred expenses, she filed claim petition under Section 166 of the Motor Vehicles Act seeking compensation.