G NAGARATHNA MANIAM Vs. DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO , LTD

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned judgment and award dated 29/09/2009 passed in MVC No.6056/2007, by the 14th Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bangalore City (SCCH -10), ( for short ' Tribunal'), for enhancement of compensation.

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 6,58,000/ - under different heads with interest at 8% p.a., from the date of petition till the date of deposit as against the claim made by the appellant for a sum of Rs. 50,00,000/ -, on account of the injuries sustained by her in the road traffic accident.

(3.) IN brief, the facts of the case are: