LOVELY JOSE EDAYADIYIL HOUSE Vs. BIJU B.

JUDGEMENT

(1.) The petitioner in O.P.(MV) No. 434 of 2019 on the file of the Motor Accident Claims Tribunal-II, Pathanamthitta filed this appeal seeking enhancement of compensation.

(2.) According to the petitioner, on 11/2/2019, while she was riding a scooter, autorickshaw driven by the 1st respondent in a rash and negligent manner caused to hit the scooter and thereby, she fell down and sustained serious injuries. The 2nd respondent is the owner of the offending vehicle and the 3rd respondent is the insurer.

(3.) Before the Tribunal, Exhibits A1 to A15 were marked from the side of the petitioner and no evidence adduced from the side of the respondents.