LAKSHMAMMA Vs. B.E. NATESH KUMAR

JUDGEMENT

(1.) This appeal is by the claimant in MVC No. 1735/2011 on the file of the Motor Accident Claims Tribunal, Hassan (for short 'the Tribunal').

(2.) Admittedly, the appellant, who was claimant before the Tribunal had come up in this appeal seeking enhancement of compensation for the injuries suffered in the accident. Also contending that the Tribunal has not considered her prayer for awarding compensation under the head medical expenses. It is contended by her that though huge sum was spent for medical expenses the same is not considered. In the meanwhile, the appellant has died on 17.2.2016. Thereafter, the legal heirs of claimant/appellant have filed 4 applications in IA.1 to 4 of 2019. This appeal is taken up for consideration of the main appeal along with applications in IA.1 to 4 of 2019 in the presence of counsel for applicants and contesting respondents.

(3.) The claim petition in MVC No. 1735/2011 was filed by the appellant herein seeking compensation for the injuries suffered in a road traffic accident dated 06.07.2011 involving TVS Motorcycle bearing Reg. No. KA-13-K-9222 and Maruthi Alto Car bearing Reg. No. KA-13-M-4996. The said claim petition was allowed awarding compensation in a sum of Rs. 7,70,000/- payable with interest at 6% p.a. from the date of petition till the date of payment of entire amount. Thereafter, this appeal is filed seeking enhancement of compensation.