A KAALIAMMAL Vs. ROKKAPPAN

JUDGEMENT

(1.) THIS appeal is directed against the award passed by the learned Additional District Judge, Fast Track Court No. 4-cum-Motor Accidents Claims Tribunal, Coimbatore at Thiruppur in M.C.O.P. No. 655 of 1997 dated 14.2.2003.

(2.) THE case of the claimant is as follows: On 11.3.1997 at about 10.30 a.m. the injured-claimant was walking along Karumathampatti Nail Road to Annur Road to her residence. When she was near Electricity Office on the said road, a lorry bearing registration No. TDQ 9789 driven by the respondent No. 1 in a rash and negligent manner dashed against injured-claimant and ran over her right leg causing extensive injuries on her right leg and other parts of the body. Immediately, she was taken to Coimbatore and was admitted in Sheela Hospital. In spite of best treatment, the doctors could not set right the injuries caused to her on her right leg. Hence, the injured-claimant has claimed a total compensation of Rs.5,00,000 for the injuries sustained by her in the said accident.

(3.) HEARD both the learned counsel for the appellant and the insurance company, respondent No. 3.