M RAMYA Vs. G. EKAMBARAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred by the claimant for enhancement of compensation under the Motor Vehicles Act.

(2.) The claimant on 28.10.2011, at about 20.30 hours while travelling on the GST Road riding TVS Scooty bearing registration No.TN 22 BP 6576 near M.I.T over bridge at Chrompet, Autorickshaw bearing registration No. TN 22 AJ 2364 driven by his driver at high speed, negligently dashed her scooty. In the impact, the claimant sustained multiple grievous injuries. Initially, she was admitted in the Parvathy hospital at Chrompet. Since her right eye vision totally lost in the accident, she was referred to Sankara Nethralaya and then got treated at Vijaya Health Centre at Vadapalani. Due to the loss of vision and fracture in her face, she is not able to carry on her day to day life. She quit her job due to the disability. Hence claim of Rs.15,00,000/- against the driver of the autorickshaw and the Insurance Company.

(3.) The said petition is contested by the Insurance Company on the following grounds: