K. MANJULA Vs. S. SUGUNA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 27.02.2014 made in M.C.O.P.No.4378 of 2009 on the file of the Motor Accident Claims Tribunal, Special Sub Court No.I, Small Causes Court, Chennai.

(2.) The appellant is the claimant in M.C.O.P.No.4378 of 2009 on the file of the Motor Accident Claims Tribunal, Special Sub Court No.I, Small Causes Court, Chennai. She filed the above said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by her in the accident that took place on 24.05.2009.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the rider of the motorcycle belonging to the 1 st respondent and directed the 2nd respondent-Insurance Company to pay a sum of Rs.1,87,000/- as compensation to the appellant.