PRIENCY Vs. FRANCIS

JUDGEMENT

(1.) The appeal is filed by the claimant being unsatisfied with the award passed by the Tribunal for the injuries sustained by her in a road accident.

(2.) According to the appellant on 05.03.2010, she was proceeding in TVS Scooty Teenz bearing Reg.No.PY-02/H-4735 along with her friend Umadevi on the pillion. Near Bharthiyar Road, a Tipper lorry bearing Reg.No.TN-32/T-8556 came rash and negligently and hit the two wheeler causing fractured injury on her legs below the knee joint. Her two wheeler also was severely damaged. She was taken to the General Hospital, Karaikal and admitted as Inpatient. She was in the General Hospital, Karaikal for about 5 days as inpatient. Thereafter, shifted to C.S.I. Mission General Hospital, Woraiyur, Tiruchy. A surgery was conducted on 14.04.2010 and other procedures of skin grafting were done on 24.04.2010.

(3.) The claim petition assessing compensation of Rs.1,50,000/- but restricted to Rs.1,00,000/-, was filed before the Motor Accident Claims Tribunal, Karaikal. On considering the material evidences and pleadings, the Tribunal awarded Rs.24,083/- as compensation.