R. MUNIAMMAL Vs. R.ABUBAKKER

JUDGEMENT

(1.) The claimant, Muniammal, aged 40 years, a coolie, earning a sum of Rs.15,000/-, who met with an accident on 05.03.2015, filed a claim petition for compensation, claiming a sum of Rs.20,00,000/-, in M.C.O.P. No.2774 of 2015 before the Motor Accident Claims Tribunal at Chennai.

(2.) On 05.03.2015, while the petitioner/appellant was walking on the left side of GST Road on the Tambaram to Chengelpet side, a two wheeler bearing Reg.No.TN19M 1940 came in a rash and negligent manner and hit against the petitioner/appellant. The petitioner/appellant originally sustained multiple grievous injuries, which led to permanent disablement and affected her earing capacity.

(3.) The claim was resisted by the Insurance Company on the ground that the claimant herself was responsible for the accident and therefore, the Insurance Company is not liable to pay compensation.