BHUVANESWARI Vs. MANI AND ORS.

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 18.03.2019 passed in M.C.O.P. No. 115 of 2017 on the file of the learned Chief Judicial Magistrate, Chief Judicial Magistrate Court-cum-Motor Accidents Claims Tribunal, Salem.

(2.) The claimant is the appellant, seeking enhancement of compensation.

(3.) The accident occurred on 21.02.2017 at about 12.00 Noon at Valasaiyur Main Road, near Periyaveeranam Bus Stop. The Salem City Traffic Investigation Wing Police Station registered a case in Crime No. 165 of 2017 under Sections 279, 337 and 338 IPC.