GURURAJ BANDHI Vs. NITHIN KUMAR AND ORS

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 13/06/2011 passed in MVC No.400/2010, by the Presiding Officer, Fast Track Court-II and Member, Additional Motor Accident Claims Tribunal, Mysore, (for short 'Tribunal'), for enhancement of compensation, on the ground that, a sum of Rs. 45,000/- awarded by the Tribunal under different heads with interest at 6% p.a., from the date of petition till its deposit as against the claim of Rs. 18,10,000/-, on account of the injuries sustained by her in the road traffic accident is inadequate.

(2.) In brief, the facts of the case are:

(3.) It is the further case of the appellant that she spent considerable amount towards medical and other incidental expenses and on account of the injuries sustained by her, she suffered permanent disability and the Doctor has assessed the disability at 9% to the left hand. Taking all these aspects into consideration, appellant has filed a claim petition before the Tribunal, under Section 166 of M.V. Act, claiming compensation against the respondents.