M G ANNAPOORNA Vs. MANAGING DIRECTOR BMTC

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellant/claimant seeking enhancement of compensation awarded by the MACT, Bangalore vide judgment and award dated 18.01.2013 in MVC No.5311/2011.

(3.) It is stated in the claim petition that on 20.07.2011 at about 8.50 a.m., the claimant namely M.G.Annapoorna, after alighting from BMTC bus bearing Regn.No.KA-01/F-4483, opposite to Komarla group, on Krishna Rao Road, V.V.Puram, Bangalore, and when she was proceeding, the driver of the bus all of a suddenly moved the bus in rash and negligent manner and dashed against her. Due to the said impact, claimant fell down and the rear side of the bus ran over the right leg of the claimant and thereby, she sustained grievous injuries. Therefore, she filed the claim petition before the Tribunal seeking compensation, by urging various grounds.