LAWS(MAD)-2018-2-620

VIJAYALAKSHMI Vs. RAMBAL LTD

Decided On February 21, 2018
VIJAYALAKSHMI Appellant
V/S
Rambal Ltd Respondents

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 09.08.2011 made in MCOP.No.646 of 2009 on the file of the Motor Accident Claims Tribunal/Additional District Judge, Fast Track Court No.IV, Chennai, the petitioner/claimant filed this present appeal for enhancement of award amount.

(2.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioner is that on 22.08.2005 at about 10.45 a.m., when the petitioner was going as a pillion rider, along with her husband in his motor cycle bearing Registration No.AP-20-H-6279 from Kalpakkam to Guindy, as they approached Egattur, a Car bearing Registration No.TN-07-AA-5301 came at high speed, driven in rash and negligent manner, dashed against the motor cycle, in which the petitioner was travelling causing her fracture of Distal Third right and in right wrist, fracture coccyx, un displaced fracture radial stylold. The petitioner who was aged about 43 years and employed as a teacher in Kinder Garden School, earning a sum of Rs.3,500/- per month. Due to the injuries suffered by her, she is not able to attend to her work as she used to. Hence, the petitioner seeks a sum of Rs.2,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.