ROGINI Vs. PERIYASAMY

JUDGEMENT

(1.) The Claimant not being satisfied with the quantum of Compensation awarded by the Tribunal in MCOP No.698 of 2022, dtd. 1/9/2023 has filed this Appeal seeking for enhancement of Compensation.

(2.) The case of the Claimant is that on 13/3/2022, she was crossing in front of a Temple at Salem-Ariyalur Main Road and at that time, the offending vehicle was driven in a rash and negligent manner and it hit the Claimant due to which the Claimant suffered the following injuries viz., RTA with fracture medial condyle right femur subtrochantric fracture right femur.

(3.) The disability of the Claimant was fixed at Rs.20.00% by the Medical Board and the Medical Board found that the Claimant was having pain at the fracture site and also difficulty in using the right knee. It is under these circumstances, the Claim Petition came to be filed before the Tribunal seeking for payment of Compensation.