JAYASHEELA Vs. P RAJAPPA

JUDGEMENT

(1.) This appeal by the claimant is directed against the judgment and award dated 27th June 2006, passed in M.V.C.No.1847/2005, on the file of the Additional District Judge and Motor Accident Claims Tribunal, at Mandya (Tribunal' for short) for enhancement of compensation on the ground that, the compensation of Rs.42,500/- awarded in favour of the claimant appellant as against her claim of Rs.08 lakhs, is inadequate.

(2.) The appellant claims to be a housewife and a tailor. That on 04.06.2001, at about 11:30 A.M., the appellant along with others was walking on the left side of the road near Sathanur on Mandya- Keragodu road, for the purpose of washing the cloths at Canal. At that time, a scooter bearing No.KA-04/U-5085 driven by its driver in a rash and negligent manner, dashed against the appellant and as a result of the same, she sustained grievous injuries.

(3.) On account of the injuries sustained in the accident, the appellant filed the claim petition before the Tribunal, seeking compensation of a sum of Rs.08.00 lakhs against the respondents. The said claim petition had come up for consideration before the Tribunal on 27th June 2006. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the claim petition in part, awarding a sum of Rs.42,500/- with interest at 8% per annum from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant is in appeal before this Court, seeking enhancement of compensation.