SUJITHA Vs. CHIEF SECRETARY GOVT OF PONDICHERRY PONDICHERRY

JUDGEMENT

(1.) THIS appeal is directed against the award passed by the learned Tribunal, Pondicherry in MACTOP.No.677 of 2001 dated 14.06.2002.

(2.) THE appellant is the claimant before the Lower Court. THE Lower Court had awarded a sum of Rs.30,000/- towards compensation against the claim of Rs.3 lakhs made by the claimant. THErefore, the appellant/claimant had filed the present appeal for enhancement of compensation.

(3.) THE appellant/claimant is a minor girl. She had applied for the compensation for the injuries sustained by her in the motor vehicle accident and the disability caused due to those injuries.