S VIJAYA Vs. S RAGUPATHI

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dated 12.07.2013 made in MCOP.No.35 of 2012 on the file of the Motor Accident Claims Tribunal, (Chief Judicial Magistrate), Karur.

(2.) In an accident which occurred on 18.01.2012, the appellant/claimant sustained injuries. She made a claim for compensation of Rs.3,00,000/-. The Tribunal awarded compensation of Rs.62,877/- with 7.5% interest per annum. Not satisfied with the quantum of compensation awarded by the Tribunal, the claimant has filed this appeal.

(3.) The contention of the learned counsel for the appellant is that when the Doctor has assessed the disability sustained by the appellant at 30%, it is not appropriate on the part of the Tribunal to reduce the same to 20%. Further, the Tribunal has awarded a meagre sum of Rs.2,000/- towards pain and suffering. Except the above, the award under other heads are not disputed.