P PONMALAR Vs. S. MANO PRABHAKAR

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed under Section 173 of Motor Vehicle Act, 1988, challenging the award dated 01.03.2016, passed by the learned Chief Judicial Magistrate, Virudhunagar District at Srivilliputtur in M.C.O.P.No.74 of 2015, and seeking enhancement of the compensation amount.

(2.) The injured claimant, who was awarded compensation of Rs.2,97,468/- payable by the third respondent/Insurer, for the disabilities suffered by her, consequent to an accident occurred on 19.04.2015, challenged the quantum of compensation awarded and the claimant has filed the present appeal seeking enhancement of compensation.

(3.) The main contention of the appellant/injured is that the trial Court has not at all awarded any amount towards loss of amenities, future medical expenses and transportation charges, that the tribunal has granted very meagre amount towards pain and sufferings, loss of income and attendant charges and that though the claimant has restricted her claim at Rs.7,50,000/-, the tribunal has only awarded a sum of Rs. 2,97,468/-, which is very low and inadequate.