KALPANA Vs. VELLIANGIRI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dated 06.02.2013 made in M.C.O.P.No.1658 of 2005 on the file of the Motor Accident Claims Tribunal, IV Additional District and Sessions Court, Coimbatore.

(2.) The appellant is the claimant in M.C.O.P.No.1658 of 2005 on the file of the Motor Accident Claims Tribunal, IV Additional District and Sessions Court, Coimbatore. The father of the minor appellant filed the above said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by her in the accident that took place on 30.09.2004.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to the rash and negligent driving by the driver of the mini bus belonging to the second respondent and directed the third respondent-Insurance Company, being the insurer of the mini bus to pay a sum of Rs.2,17,900/- as compensation to the appellant.