B.S. BHAGYADARSHINI Vs. THE BRANCH MANAGER, NATIONAL INSURANCE CO. LTD. AND ORS.

JUDGEMENT

(1.) THOUGH this appeal is posted for Admission, the same is taken up for final disposal, with the consent of the learned counsel appearing for both the parties.

(2.) THIS appeal by the claimant is directed against the impugned judgment and award dated 18th August 2011, passed in MVC No. 1214/2010, by the IV Additional District Judge, Mysore, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 1,70,680/ -, awarded in her favour as against her claim for Rs. 57,50,000/ -, is inadequate.

(3.) IT is the case of the appellant that she has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, she has to be compensated adequately.