CHIKKOLAMMA Vs. RAVI G.

JUDGEMENT

(1.) This appeal is filed under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the MV Act ') by the petitioner seeking enhancement.

(2.) For the sake of convenience the parties are referred to by their rank before the Tribunal.

(3.) FACTS: Brief facts leading to the filing of the claim petition are that on 10/3/2017 at 2.45 p.m. petitioner was travelling as a passenger in Bolero vehicle bearing registration No.KA-11-B-0499 (hereinafter referred to as offending vehicle). When the vehicle reached Honniganahalli, Sathanuru Hobli, Kanakapura Taluk, the driver of the offending vehicle drove in a high speed, in a rash or negligent manner, as a result of which it turned turtle. Due to the accident, petitioner sustained grievous injuries. She has taken treatment at Government Hospital, Halaguru, District Government Hospital, Mandya, K.R.Hospital, Mysuru and Victoria Hospital, Bengaluru. Inspite of prolonged treatment, petitioner is not completely cured. On account of the injury sustained in the accident, petitioner has suffered permanent partial disability.