H R DIMPLE Vs. RANGASWAMAYAIH AND ANOTHER

JUDGEMENT

(1.) This appeal is filed under Section 173 (1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Principal Civil Judge (Sr.Dn.) and Additional M.A.C.T. at Chitradurga (hereinafter referred to as "The Tribunal", for short), by its judgment and award, dated 23.06.2009 in MVC No. 819/2007.

(2.) The appellant/claimant in her memorandum of appeal has taken a contention that the quantum of compensation awarded by the Tribunal under various heads are all meagre. Further stating that the Tribunal ought to have awarded the compensation as claimed by her, has prayed for allowing the appeal.

(3.) Heard the arguments from both sides and perused the materials placed before this court.