PUSHPA Vs. ISMAIL AND OTHERS

JUDGEMENT

(1.) The appellant a home maker who had sustained injuries in a motor vehicle accident occurred on 29-6-1997, had approached the Tribunal for grant of compensation. It is stated by her in the pleadings and evidence that on that day she was proceeding in a tempo bearing Registration No.KA.09-2925 along with a marriage party from Mysore to Mandya. When the tempo reached near Ganagur bus stop, a lorry bearing Registration No.KA.01-7903 driven by the first respondent came in a rash and negligent manner and caused the accident. After the accident she was admitted to the hospital and she has taken treatment for the injuries suffered by her. The Tribunal after considering the oral and documentary evidence adduced by the claimant, awarded a total compensation of Rs.1,93,600/- under different heads: <FRM>JUDGEMENT_137_LAWS(KAR)11_2016_1.html</FRM>

(2.) The Tribunal has apportioned the compensation amongst respondents No.3 and 5 and directed respondent No.3 The New India Assurance Co. Ltd., to pay 75% of the award amount and directed respondent No.5 The National Insurance Co. Ltd., to the extent of 25% of the award amount to be payable.

(3.) Being aggrieved by the above said judgment and award, the appellant has approached this Court seeking just and reasonable compensation at the hands of this Court.