KARPAGAM Vs. A SARASWATHY

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / claimant, against the award and decree dated 31.01.2006 made in M.A.C.T.O.P.No.1081 of 2002, on the file of the Motor Accidents Claims Tribunal, First Additional District Judge, Salem.

(2.) THE short facts of the case are as follows: On 17.05.2002, the petitioner had been travelling along with others in a Mahindra van bearing Registration No.TN38 B 3845 from Salem towards Athur. While the van was nearing Narasingapuram bridge and at that point of time, the driver of the van had driven the vehicle in a reckless manner and dashed against the lorry bearing Registration No. AP-09-T-7541, as a result, the petitioner had sustained multiple bone fracture injuries, hence, she filed a compensation petition against the respondents claiming a sum of Rs.1,50,000/- with interest as compensation.

(3.) ON the side of the claimant, the below mentioned relevant documents had been marked, viz., First Information Report, wound certificate, disability certificate, X-ray. ON the side of the respondent two witnesses had been examined and four document were marked, which are consisting of enquiry report and parties statement.