G MAHESWARI Vs. M ARUNAGIRI

JUDGEMENT

(1.) THE above appeal has been filed by the appellant/claimant against the award and decree passed by the learned Motor Accident Claims Tribunal/Additional District and Session Court (IV Judge, Fast Track Court), in MCOP No.3567/2000, dated 31.08.2004 awarding a compensation of Rs.75,000/- with interest at the rate of 9% per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) HAVING not been satisfied with the award and decree passed by the Motor Accident Claims Tribunal, the claimant has filed the above appeal for additional compensation of Rs.1,25,000/- with interest.

(3.) THE learned Motor Accident Claims Tribunal after considering the claims petition and counter statement of the respondent had framed two issues for consideration, namely, (i) Who has caused the said accident? (ii) Whether the claimant is entitled to get compensation? If so what is the quantum of compensation?