V P THANGAVEL Vs. MANIMEGAIAL

JUDGEMENT

(1.) THIS Appeal is filed by the Insurance company against the award dated 26-2-2001 made in M. A. C. T. O. P. No. 459 of 1999 on the file of the Motor Accident Claims Tribunal, (Sub-Court), Chidambaram, awarding a sum of Rs. 5,77,000, for the injuries sustained by the respondent.

(2.) ON 9-8-1999, at about 2. 00 p. m. , while the respondent/claimant was returning back after selling vegetables in Siluvaipuram Bus stand for a bus, the two-wheeler belonging to the first appellant dashed against her causing serious injuries. With regard to the manner of accident and the fixing of liability upon the first respondent and the Insurance Company, there is no debate. There is no infirmity with regard to the findings of the Tribunal and the factors regarding the accident.

(3.) THE learned Counsel for the appellants very much assails the quantum of compensation arrived at by the Tribunal by vehemently arguing that it is excessive and it does not conform to the settled legal principles. Ex. P-3 is the Wound Certificate issued to the respondent, which shows that she was in-patient from 9-8-1999 to 23-3-2000 in the Government Hospital. The observations contained in the abovesaid certificate and the injuries reads as follows: