MINOR K. SANGAVI Vs. A. BALASUBRAMANI

JUDGEMENT

(1.) This appeal has been laid as against the judgment and decree dtd. 26/11/2011 made in M.C.O.P.No.177 of 2009 on the file of the Motor Accident Claims Tribunal / Additional District and Sessions Court / Fast Track Court No.1, Erode, thereby awarded the compensation to the tune of Rs.7,13,200.00.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the claimants is that on 11/7/2008 when the claimant was travelling as a pillion rider, the motorcycle was driven by her father on Perundurai to Chennimalai Road near Arasankuttai in front of LNK Nagar from north to south on the left hand side of the road, a car which was coming from south to north in a rash and negligent manner driven by the first respondent came to wrong side of the road and hit against the motorcycle. Due to which, the claimant as well as her father sustained grievous injuries. As far as the claimant is concerned, she sustained crush injury on her right leg and also injuries on all over the body. Due to the said accident, her right leg was amputated above the knee level. At the time of accident, she was aged about only eight years. Hence, the claimant filed claim petition seeking compensation at Rs.20,00,000.00.