RAMLA Vs. KOYAKUTTY

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No. 772 of 2018 on the file of the Motor Accidents Claims Tribunal, 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 26/3/2018.

(2.) The case of the petitioner in brief is as follows:- On 26/3/2018, at around 2.45 p.m., while the petitioner was standing on the side of Perinthalmanna - Malappuram public road, a car bearing registration No. KL-53-F-9619 driven by the 1 st respondent in a rash and negligent manner hit the petitioner. Due to the impact of the hit, the petitioner was thrown onto the road causing severe injuries on her.

(3.) The owner cum driver of the offending car was arrayed as 1 st respondent, whereas, the insurer of the car was arrayed as the 2nd respondent. The 2 nd respondent contested the petition by filing a written statement mainly disputing the quantum of compensation claimed, despite admitting insurance coverage for the car involved in the accident.