MUMTAJ BEGAM Vs. G PETHA PERUMAL

JUDGEMENT

(1.) THIS present appeal has been filed against the order dated 7. 10. 1998 in M. A. C. T. O. P. No. 38 of 1998 on the file of the Motor Accidents Claims Tribunal, Pondicherry at Karaikal, by the appellant/claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) THE case of the appellant/claimant is that by the rash and negligent act of the driver of the scooter bearing Registration No. TN-50/0294, the appellant/claimant fell down, while she was walking and sustained multiple injuries. She was treated in the General Hospital, Karaikal. Case was registered in Crime No. 6 of 1998 under Sections 279 and 338 I. P. C. by the Traffic Police, Karaikal. The further case of the appellant/claimant is that she is a hawker earning a sum of Rs. 50/- to Rs. 60/- per day. A sum of Rs. 2,00,000/- is claimed as compensation.

(3.) THE Tribunal, relying upon Ex. A-1 copy of FIR, Ex. A-3 copy of Accident Inspection Report and other documents, came to the conclusion that the driver of the scooter had caused the accident due to rash and negligent driving and answered the point No. 1 in favour of the appellant/claimant.