KARUPPAYEE Vs. METROPOLITAN TRANSPORT CORPORATION LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) It is the case filed by the injured claimant seeking enhancement of compensation being not satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal, III Court of Small Causes, Chennai.

(3.) On 03.03.2013, at about 02.15p.m., the claimant travelled in the public transport bus of the respondent herein. At Thiruvanmiyur bus stop, when she was about to alight the bus as the last passenger, the driver of the bus not noticing her had moved the bus without ensuring her getting down from the bus. As a result, the petitioner sustained grievous injuries and admitted in the hospital for fracture of intra trochnteric at right femur. Hence, the claim petition under Section 163A was filed seeking compensation of Rs.1,00,000/-.