HARINI Vs. POOJA MALHOTRA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant, seeking enhancement of the compensation awarded by the Tribunal vide order dated dtd. 22/1/2022 in M.C.O.P.No.3744 of 2017.

(2.) On 29/5/2017 at about 17.30 hours, when the minor claimant, the appellant herein, as a pedestrian, was proceeding at behind Santhome Church Service Road, the 1st respondent's vehicle bearing Registration No.TN-01-AY7508 came in a rash and negligent manner and dashed against the claimant. As a result of which, the claimant sustained grievous injuries all over her body. The claimant moved a petition before the Tribunal, seeking compensation of Rs.1,00,00,000.00.

(3.) On consideration of both oral and documentary evidence, the Tribunal had awarded the compensation on the following heads: <IMG>JUDGEMENT_267_LAWS(MAD)3_2024_1.jpg</IMG>