ROSI Vs. V.PERUMAL

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 09.01.2013 made in M.C.O.P.No.1278 of 2010 on the file of Motor Accident Claims Tribunal, XVII Additional Court, (In-charge XVIII Additional Court), Chennai.

(2.) The appellant is claimant in M.C.O.P.No.1278 of 2010 on the file of Motor Accident Claims Tribunal, XVII Additional Court, (In-charge XVIII Additional Court), Chennai. She filed the said claim petition claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by her in the accident that took place on 14.02.2010.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the mini lorry belonging to the 1 st respondent and directed both the 1 st respondent as well as the 2nd respondent/Insurance Company being insurer of the said mini lorry to jointly and severally pay a sum of Rs.5,17,200/- as compensation to the appellant.