JAMILA PATTERSON Vs. S RATHINA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Award passed in MCOP.No.342 of 2004, dated 09.10.2006, on the file of the Motor Accidents Claims Tribunal / Chief Judicial Magistrate, Thirunelveli.

(2.) The appellant / claimant, has filed the claim petition in MCOP.No.342 of 2004, claiming a sum of Rs. 10,00,000/- as compensation for the injuries sustained by her in the accident, that occurred on 21.09.2003.

(3.) According to the appellant, while she was travelling in the Car bearing Regn.No.TN 69 H 1363 from Thoothukudi to Marthandam and at that time, the bus bearing Regn. No.KL 01Z 3189 belonging to the first respondent, driven by it is driver in a rash and negligent manner, dashed against the car and caused accident.