LAWS(MAD)-2012-8-287

A. SAHAYA JACKULINE KIRUBA Vs. R. VEERACHAMY

Decided On August 03, 2012
A. SAHAYA JACKULINE KIRUBA Appellant
V/S
R. VEERACHAMY Respondents

JUDGEMENT

(1.) Aggrieved over the inadequacy of the compensation awarded by the learned Subordinate Judge (Motor Accidents Claims Tribunal), Devakottai in M.C.O.P.No.19 of 2010 by the Judgment and Decree dated 10.10.2011, the appellant has preferred this Civil Miscellaneous Appeal.

(2.) The Appellant / Claimant is an young girl aged about 19 years, studying first year Computer Science course in Anantha College at Devakottai. On 07.07.2008 at about 09.10 a.m., when she was going to the college in her bicycle in Devakottai - Karaikudi Main Road from East to West on the leftern side of the road, a lorry bearing Registration No.TN 46 E 7668 driven by the first respondent in a rash and negligent manner, hit her. In the said accident, the right leg of the appellant was badly injured and despite the best treatment given, she had to undergo amputation of the right leg below the knee.

(3.) The appellant herein filed a claim petition, estimating the compensation at Rs.13,00,000/- (Rupees Thirteen Lakhs only), however, restricted her claim to Rs.8,00,000/- (Rupees Eight Lakhs only).