RAVI MALIMATH J. - (1.)BEING aggrieved by the Judgment and award dated 19 -1 -2009 passed in MVC No. 8416/2007 by the III Additional Judge, Court of Small Causes, MACT, Bangalore, the claimant has filed this appeal seeking enhancement of compensation. The case of the claimant is that on 1 -9 -2007 at about 9.00 p.m. near Reliance Petrol Bunk, Hoskote Town, Bangalore, a lorry bearing No. AP -02 -U -8150, being driven rashly, came and dashed against the Autorickshaw bearing No. KA -03 -B -8898, in which the claimant was travelling. Accordingly, a case in Crime No. 555/2007 was registered. It is submitted that subsequently a charge sheet was filed against the owner of the lorry. The claimant sustained grievous injuries and hence she had to undergo treatment in the hospital and thereafter she filed a claim petition wherein by the impugned Judgment and award the Tribunal awarded compensation of Rs. 2,76,000/ - , with interest at 6% per annum on Rs. 2,66,000/ - from the date of the Petition till the date of deposit. Being dissatisfied with the quantum, the present appeal is filed seeking enhancement of compensation.
(2.)IT is contended by the learned counsel appearing for the appellant that the amount of compensation awarded by the Tribunal is meagre and requires to be enhanced.
On the other hand, the learned counsel appearing for the Insurance Company defends the impugned Judgment and award.

(3.)THE compensation awarded by the Tribunal is as under: - JUDGEMENT_2386_TLKAR0_2012(1).html