BABY Vs. VIPIN K. T.

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.282 of 2017 on the file of the Additional Motor Accidents Claims Tribunal- II, Manjeri has preferred this appeal seeking enhancement of compensation awarded by the Tribunal on account of the injuries sustained by her in a motor accident that occurred on 8/6/2016.

(2.) The case of the petitioner in brief is as follows:-

(3.) The owner cum rider of the motor cycle bearing Registration No.KL-52/E-2627 was arrayed as 1 st respondent, whereas, the insurer of the said motor cycle was arrayed as the 2nd respondent. The 2nd respondent filed written statement mainly disputing the quantum of compensation claimed, despite admitting insurance coverage for the motor cycle involved in the accident. During trial, the documents produced from the side of the petitioner were marked as Exts. A1 to A7. The disability certificate issued by a competent medical board was marked as Ext.X1. From the side of the respondents no evidence, whatsoever, was aduced.