LAWS(KER)-2015-1-142

SUMATHYKUTTY AMMA Vs. NATIONAL INSURANCE CO. LTD.

Decided On January 05, 2015
SUMATHYKUTTY AMMA Appellant
V/S
NATIONAL INSURANCE CO. LTD. Respondents

JUDGEMENT

(1.) This appeal is filed by the claimant aggrieved by the award passed by the Motor Accidents Claims Tribunal, Kollam in O.P. (MV) No. 1625/2012. She sustained injuries in an accident which occurred on 3.2.2012 at about 8.30 a.m. While she was walking as a pedestrian, a motor cycle bearing Registration No. KL -2/AH 2845 hit her at a place called Kalarivathukkal junction in Koottikkda -Thirumukku public road.

(2.) As against a claim of total compensation of Rs.1,50,000/-, the Tribunal awarded only an amount of Rs. 49,987/- with interest @ 9% per annum from the date of petition.

(3.) We heard the learned counsel for the appellant and learned Counsel for the Insurance Company.