RADHA K Vs. SIVA KUMAR

JUDGEMENT

(1.) The appellant is the claimant in O.P.(MV)No. 807 of 2011 before the Motor Accidents Claims Tribunal, Kozhikode. She suffered injuries in an accident caused by the negligent driving of a vehicle owned by the first respondent, driven by the second respondent and insured with the third respondent. She was 55 years old at the time of accident. After finding negligence on the part of the second respondent, the Tribunal awarded compensation under various heads as follows:

(2.) The appellant seeks enhancement under all heads.

(3.) We have considered the contentions of the appellant.