MUNEESWARI Vs. JEYAM AND COMPANY, DIVISIONAL MANAGER, NEW INDIA ASSURANCE COMPANY LIMITED AND MANAGING DIRECTOR TAMIL NADU GOVERNMENT TRANSPORT CORPORATION LIMITED

JUDGEMENT

(1.) This appeal is preferred by the claimant against the judgment and decree dated 30.06.2004 made in M.C.O.P. No. 233 of 2000 on the file of the Motor Accidents Claims Tribunal Cum Subordinate Judge, Srivilliputtur.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel appearing for the Appellant-claimant has submitted that the Tribunal has awarded a very low and meagre sum of compensation without any basis and justification. The Tribunal ought to have awarded the compensation as claimed by the claimant. It is also submitted that the Tribunal has not followed the principles of assessment before passing the award. Therefore, according to the learned Counsel, this is a fit case for enhancement.