GRACE RADHA @ RADHA Vs. R. SENTHIL

JUDGEMENT

(1.) This Appeal has been filed against the Judgment and Decree, dtd. 18/7/2018 passed by the Motor Accidents Claims Tribunal, III Court of Small Causes, Chennai, in M.C.O.P. No.2041 of 2016.

(2.) The Appellant/Party-in-Person submitted that on 1/3/2016, at about 15.30 hours, the Appellant travelled as a passenger in a share Auto Rickshaw bearing Registration No.TN-05-R-0075. The Driver of the share Auto drove the vehicle in a rash and negligent manner and hit behind the Car, which was parked on the left side of the road near Vysarpadi, Moorthi Nagar, due to which, the Appellant sustained injuries and her right hand little finger was amputated and the second finger got fractured. Thereafter, the injured Claimant/Appellant filed Claim Petition before the Tribunal, claiming Compensation of Rs.20.00 Lakhs.

(3.) The Appellant/Party-in-Person further submitted that after adjudication, the Motor Accidents Claims Tribunal awarded a sum of Rs.1,25,560.00 rounded to Rs.1,25,600.00 with Interest at the rate of 7.5% p.a. (except for Rs.5,000.00 awarded towards future Medical Expenses) from the date of numbering of the Petition i.e., 28/3/2016 till the date of realization and costs and directed the Second Respondent to deposit the Compensation. Aggrieved by the same, the Appellant Claimant has filed this Appeal for enhancement in Compensation.