MARGERET MARY Vs. AMBROSE

JUDGEMENT

(1.) Aggrieved by the Judgment and Decree dtd. 20/8/2014 passed in M.C.O.P.Nos.1383, 1381, 1384 and 1382 of 2010, on the file of Motor Accidents Claims Tribunal / Additional District Court, Krishnagiri, the Appellants/Claimants have preferred these Appeals for enhancement of Compensation.

(2.) The Claim Petitions were filed by the Appellants/Claimants under Sec. 166 of the Motor Vehicles Act, 1988, claiming compensation for a sum of Rs.10,00,000.00, Rs.10,00,000.00, Rs.7,00,000.00 and Rs.10,00,000.00 respectively for the injuries sustained by them in the accident that occurred on 22/5/2010.

(3.) The learned Tribunal after hearing both sides and upon consideration of oral and documentary evidence has passed an Award, granting a sum of Rs.3,45,000.00 ,in M.C.O.P.No.1383 of 2010, a sum of Rs.3,82,000.00, in M.C.O.P.No.1381 of 2010, a sum of Rs.1,52,000.00 in M.C.O.P.No.1384 of 2010 and a sum of Rs.2,90,000.00 in M.C.O.P.No.1382 of 2010 as compensation holding that the 2nd Respondent / Insurance Company is liable to pay compensation.