R.PARAMESWARI Vs. K.SUNDARAPANDIYAN

JUDGEMENT

(1.) The above appeal has been filed by the appellant seeking enhancement of compensation.

(2.) The appellant had filed a claim petition stating that on 4/8/2017, at about 12.20 P.M., when she was travelling as a pillion rider in the bike bearing Reg.No.TN 86 A 6615 ridden by her husband, a lorry bearing Reg. No.TN 33 BF 3114 insured with the third respondent/Insurance Company came in a rash and negligent manner and dashed against the two wheeler. As a result of which, the appellant sustained grievous injuries in her left hand and hence, prayed for compensation.

(3.) The first and second respondents remained exparte before the Tribunal.