RABIYA, W/O IBRAHIM Vs. B. NARAYANA BHAT S/O B. RAMDAS BHAT

JUDGEMENT

(1.) CLAIMANT in MVC No. 1003/2007 on the file of the Additional Civil Judge (Sr.Dn.) and MACT, Udupi has come up in this appeal seeking enhancement of compensation awarded by the Tribunal by its judgment dated 30.06,2009.

(2.) BRIEF facts leading to this appeal are as under: The case of Appellant is that on 28.05.2007 she was travelling in a Maxi Cab bearing No. KA -20/5127 from her village to Udupi. On the way to Udupi the said Maxi Gab met with an accident near Muloor village on Mangalore -Udupi National Highway due to rash and negligent driving of the bus bearing No. KA -19/D -3953. In the said accident, Appellant suffered comminuted fracture of distal end of radius left, comminuted fracture of acetabulum left and also dislocation of left hip. Subsequently, she filed claim petition along with the other injured in the said accident on the file of MACT, Udupi.

(3.) THE Tribunal on appreciation of the pleadings oral and documentary evidence available on record has proceeded to award compensation in a sum of Rs. 1,13,705/ - payable with interest at the rate of 6% p.a., from the date of petition till date of deposit of entire amount and the said compensation is awarded in the following manner. <FRM>JUDGEMENT_2097_TLKAR0_2011.html</FRM>