ELIZABETH SMITHA Vs. THARISH P NAMZAD

JUDGEMENT

(1.) The appellant is the petitioner in O.P. (MV)No. 236 of 2011 on the files of the Motor Accidents Claims Tribunal, Ernakulam. The said original petition was filed under Section 166 of the Motor Vehicles Act, claiming an amount of Rs. 4,00,000/- as compensation for the bodily damages sustained by her as a result of the motor accident. According to her, on 30.10.2010 at about 6.15 p.m. while she was walking through the road, a motor cycle owned and ridden by the first respondent in a rash and negligent manner hit her as a result of which she sustained grievous injuries.

(2.) The second respondent resisted the said contention and denied the cause of accident alleged in the petition, but admitted the coverage of insurance policy issued by the second respondent to the first respondent with respect to the said motor cycle. However, after considering the evidence on record, the Tribunal passed the impugned award granting Rs. 1,69,500/- as compensation to the petitioner. The inadequacy and correctness of the quantum of compensation determined under various heads of claim are challenged in this appeal.

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent.