JAGADEVI Vs. SHIVASHARANAPPA

JUDGEMENT

(1.) THIS appeal under Section 173(1) of the Motor Vehicle Act, 1988 is by the claimant who had suffered serious injuries in an accident that took place on 10.1.2004 involving a SWARAJ MAZDA bearing Registration No.KA-32-3690 owned by the 2nd respondent and driven by the 1st respondent and insured with the 3rd respondent arrayed as respondents not only in this appeal but also before the Tribunal, in M.V.C. No. 159/05 on the file of Principal District Judge & M.A.C.T., Gulbarga.

(2.) THE injuries and the consequences resulted in a permanent loss of right arm to the claimant-appellant, who was working as a school teacher and was aged 35 years at the time of the accident. She put forth a claim for compensation in a sum of Rs.15,00,000/-.

(3.) WE have heard Sri Sanjeev Patil, learned counsel for the appellant on behalf of Sri Basavaraj Kareddy and Smt. H. Sumitra, learned counsel for 3rd respondent-insurance company.