TAMIZHMEENA Vs. T.N.S.T.C. LTD.

JUDGEMENT

(1.) THE poor girl was playing with her friend without knowing what the fate has got stock for her. When the appellant was playing with her friend, the respondent bus driven rash and negligently hit the appellant and ran over her left leg resulting in sustaining of multiple injuries in all parts of the left leg. Therefore, the claim petition.

(2.) ON contest, the tribunal held that the accident occurred because of the rash and negligent driving of the transport corporation bus and erroneously awarded a meagre amount of Rs. 1,20,000/ - as compensation, without application of mind. The said award is being challenged before this Court by the appellant by way of this appeal.

(3.) THE appellant/claimant is present before this Court and this court could see her left leg is completely spoiled and twisted unabled her not to walk properly. The very look itself appears that the left leg is completely spoiled and twisted and gives an ugly look and disfigurement of the leg.