CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED Vs. SANGEETHA

JUDGEMENT

(1.) C.M.A.(MD)No.955 of 2012 has been filed against the award, dtd. 29/4/2011, made in M.C.O.P.No.243 of 2014, on the file of the Motor Accident Claims Tribunal - I Additional Subordinate Judge, Tiruchirappalli. The appellant herein is the second respondent, the first respondent herein is the claimant and the second respondent herein is the first respondent in the original claim petition.

(2.) C.M.A.(MD)No.956 of 2012 has been filed against the award, dtd. 29/4/2011, made in M.C.O.P.No.244 of 2014, on the file of the Motor Accident Claims Tribunal - I Additional Subordinate Judge, Tiruchirappalli. The appellant herein is the second respondent, the first respondent herein is the claimant and the second respondent herein is the first respondent in the original claim petition.

(3.) Brief substance of the petition in M.C.O.P.No.243 of 2014 is as follows:- On 30/5/2013, the petitioner travelled as a pillion rider in a Scooty bearing Registration No.TN-69-AH-4956 along with her father and 3 years old child-Anumithra along the Thoothukudi to Palayamkottai road, near VVD junction, at that time a tipper lorry bearing registration No.TN-69-AZ-3366, driven by its driver, in a rash and negligent manner, dashed against the Scooty. The petitioner sustained injuries. She was given first aid in Thoothukudi Government Hospital, then, she was admitted as inpatient in AVM Hospital. Her right leg was amputated, below the knee joint. She took treatment as inpatient from 30/5/2013 till 13/6/2013, again, she took treatment as inpatient from 13/6/2013 till 17/6/2013, the petitioner claimed a sum of Rs.50,00,000.00 as compensation.