LAGUMAKKA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS is a claimant's appeal seeking enhancement of compensation for the injuries sustained by her in a motor vehicle accident.

(2.) THE claimant-Smt. Lagumakka while walking by the side of the road to bring grass to cow near Bodagur Village Gate, Sidlaghatta Taluk, a Suzuki motor cycle bearing registration No. KA-04-EB-9847 driven in a rash and negligent manner by its rider dashed against her. On account of the accident she sustained grievous injuries like fracture of left neck of femur and fracture of right hand. She was admitted to the Government hospital at Sidlaghatta and Government Hospital at Chickballapur. It was her case that, she was an agricultural coolie and was earning Rs. 80a per day from coolie work. She was also rearing cow and by vending milk she was earning Rs. 50/- per day. Therefore, she filed the claim petition seeking a compensation of Rs. 4,00,000/- for the injuries sustained by her in the motor vehicle accident.

(3.) AFTER service of notice, the Insurance Company filed a detailed written statement denying the liability. They admitted the accident and the insurance coverage.