LAWS(KER)-2013-5-58

RUKHIYA, Vs. KADEEJA,W/O. MOHAMED

Decided On May 23, 2013
Rukhiya, Appellant
V/S
Kadeeja,W/O. Mohamed Respondents

JUDGEMENT

(1.) DISSATISFIED with the quantum of compensation awarded in O.P(MV) No. 1309/2003 before the Motor Accidents Claims Tribunal, Kozhikode, the petitioner therein has filed this appeal seeking enhanced compensation.

(2.) THE appellant suffered injuries in an accident caused by the negligent driving of a vehicle owned by the 1st respondent and insured with the 2nd respondent. She claimed compensation for the same. After finding negligence on the part of the driver of the vehicle, the Tribunal awarded compensation under various heads as follows:

(3.) WE have heard counsel for the Insurance Company as well.