VIJAYALAKSHMI Vs. BASHEER AHAMED

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of compensation.

(2.) The claimant while proceeding from South to North in Mahalingapuram service road in her TVS Scooty Pep bearing registration No.TN 09 AS 7121 the car bearing registration No.TN 01 AK 7483 came from behind and dashed the TVS Scooty. In the impact the claimant fell down and sustained multiple compound and comminuted fractures. She was treated till 25/10/2012 as in-patient and advised to come for follow up treatment.

(3.) At the time of the accident she was 34 years old working as Accountant in a private firm earning Rs.13,000/-p.m. She lost her income during the period of treatment and also lost her earning capacity. She incurred medical expenses over a lakh and fifty thousand rupees, hence compensation for Rs.9,75,000/- sought against the car owner and its insurer.