MUNIYAMMAL Vs. VIVEK

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) The appellant-claimant filed M.C.O.P. No.2820 of 2017, on the file of the III Court of Small Causes, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.35,00,000/- as compensation for the injuries sustained by her in the accident that took place on 14.05.2017.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by 1 st respondent, rider-cum-owner of the Motorcycle and directed the 2 nd respondent, as insurer of the offending vehicle, to pay a sum of Rs.79,700/- as compensation to the appellant.