MUNIAMMAL Vs. B.I.AVINASH

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of compensation granted by the award dated 20.09.2012, made in M.C.O.P. No.2168 of 2010, on the file of the IV Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.2168 of 2010, on the file of the IV Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.6,00,000/- as compensation for the injuries sustained by her in the accident that took place on 16.02.2010.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by the rider of the Motorcycle belonging to the 1 st respondent and directed the 2 nd respondent as insurer of the offending vehicle to pay a sum of Rs.1,43,500/- as compensation to the appellant at the first instance and recover the same from the 1st respondent.