KUMARI NALINA, D/O N.N. DASARAJU Vs. VENKATACHALAPATHIN, S/O. NAGARAJU V.M

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with the consent of the Learned counsel for the respective parties, as records have also been received, it is taken up for final disposal

(2.) THIS appeal is by the claimant seeking for enhancement of the compensation in respect of the personal injuries, which he has sustained In a motor accident that took place on 16.03.2006 at about 5.00 a.m., near Madanayakanahalli situated on NH4 involving the motor cycle bearing registration No. KA -02 -EF -1671 owned by the first respondent and insured with the second respondent at the relevant point of time. In the impugned accident she sustained grievous injuries which comprised of fractures for which she took treatment in the Hospital for a week dining which period she also underwent one operation. She spent huge money for the treatment of her injuries, despite the came, she is not completely cured of the injuries due to which she is unable to attend to her work, which has resulted in loss of income to her. Accordingly, she sought for grant of compensation from the respondents.

(3.) ON the basis of the above pleadings, the Tribunal framed in all three issues.