Y. RENUKA Vs. L. SREENIVASA RAO

JUDGEMENT

(1.) This appeal is preferred by the claimant, challenging the award dtd. 29/2/2012 passed in M.V.O.P.No.109 of 2010, on the file of Motor Accidents Claims Tribunal-cum-II Addl. District Judge, Madanapalle, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.2,49,500.00 with interest @ 9% p.a., from the date of petition, till the date of realisation to the minor petitioner, for the injuries sustained by her in the motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as referred to in the lower Court.

(3.) As seen from the record, originally the petitioner filed an application U/s 166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.4,00,000.00 on account of the injuries sustained by the petitioner in a motor vehicle accident occurred on 8/1/2009 while the petitioner along with her grandmother was going to her house after school hours, by the offending bus bearing No.KA 20A 4578 belonging to the 1st respondent, which met with an accident at Kokanti cross on Kadiri - Madanapalle main road, under the jurisdiction of Tanakallu Police Station. The father of the petitioner spent nearly a sum of Rs.1,00,000.00 towards medical treatment.