B.GOWRY Vs. P.KRISHNAMURTHY

JUDGEMENT

(1.) Not being satisfied by the Award, this Civil Miscellaneous Appeal is preferred by the appellant/claimant herein assailing the Judgment and Decree made in M.A.C.T.O.P.No.3591 of 2008 on the file of the Motor Accident Claims Tribunal (II Court of Small Causes, Chennai) Chennai, dtd. 7/2/2011, for enhancement.

(2.) The claim petition was filed by the claimant under Sec. 166 of the Motor Vehicles Act and Rule 3 of M.A.C.T. Rules claiming compensation of Rs.6,00,000.00 for the injuries sustained by her in a road accident that took place on 15/4/2008.

(3.) The Tribunal, after hearing the arguments of both sides and upon considering the oral and documentary evidence, has granted compensation of Rs.1,48,000.00 holding that the 1st and 2nd respondents are jointly and severally liable to pay the said compensation, with interest at the rate of 7.5% per annum.