MANJULA Vs. A.KAVITHA

JUDGEMENT

(1.) This appeal has been filed for enhancement of compensation granted by the award dated 02.01.2013, made in M.C.O.P. No.2856 of 2010, on the file of the VI Judge, Court of Small Causes, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.2856 of 2010, on the file of the VI Judge, Court of Small Causes, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.20,00,000/- as compensation for the injuries sustained by her in the accident that took place on 28.03.2010.

(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 Tanker Lorry belonging to the 1st respondent and directed the 2 nd respondent who is the insurer of the offending vehicle to pay a sum of Rs.8,60,500/- as compensation to the appellant.