TARA ALIAS TARA SATYAVRATA Vs. CHAIRMAN AMANATH MOTOR OWNER CO-OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) THE appellant, who sustained bodily injuries in a road traffic accident that occurred on 22.12.2005 filed a claim petition before the MACT., Bangalore seeking compensation under Section 166 of Motor Vehicles Act from the owner of the offending vehicle. The Tribunal by its impugned Judgment and award has awarded compensation of Rs.1,96,000/ - with interest at 6% p.a. excluding interest on medical expenses and directed the respondent to pay the said amount. Aggrieved by the quantum of compensation awarded by the Tribunal, the claimant has preferred this appeal seeking enhancement of compensation.

(2.) AS there is no dispute regarding certain injuries sustained by the appellant in the road traffic accident occurred on 22.12.2005 while she was going near Coles Park Bus Stop on her Kinetic Honda due to rash and negligent driving of the driver of a private BMTC Bus bearing registration No.KA.05 -B -5464 and owned by the respondent and the liability of the respondent, the only point remains for consideration in the appeal is:

(3.) WE have heard the learned Counsel for the appellant and perused the impugned Judgment and Award passed by the Tribunal.