BASHEER UNNISSA, W/O. SYED AMEER HAMZA Vs. S. KHAJAPEER, S/O. S. GAFFAR SAHEB AND THE BRANCH MANAGER, NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned common judgment and award dated 24th February 2007, passed in M.V.C No. 1/2005, by the Civil Judge (Sr.Dn) and Motor Accident Claims Tribunal, Chinthamani, (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 25,000/ - awarded in favour of the claimant as against her claim for ?05.00 Lakhs, is inadequate.

(2.) THE occurrence of accident at about 3:30 A.M. on 02/03/2004 and the resultant injuries sustained are not in dispute. It is also not in dispute that the Appellant was aged about 60 years as on the date of accident and hale and healthy prior to it.

(3.) I have heard learned Counsel for Appellant and learned Counsel for second Respondent -Insurance Company, for considerable length of time.