SARPUNISHA BEGAM Vs. D PALANI

JUDGEMENT

(1.) The Appellant/petitioner has filed this appeal against the judgment and decree dated 28.01.2016 made in M.C.O.P.No.2341 of 2013 on the file of the Motor Accident Claims Tribunal, III Small Causes Court, Chennai.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the petitioner/appellant is that on 11.01.2013 at about 4.00 p.m when the appellant was walking in the Pattinapakkam Leath Castle Road from East-West, motorcycle bearing Registration No.TN-10-J-3555 came in the opposite direction in a high speed without following the traffic rules, dashed against the appellant, who was walking on the left side of the road, resulting in fracture of femur, head injury, fracture of left shoulder and knee injury on left to the appellant/claimant. As the consequence of the injury suffered by the appellant, she was not able to attend to her regular work and she has suffered physical disability. Hence, the appellant/claimant claimed a sum of Rs.6,00,000/- as compensation from the respondents who are the owner and insurer of the vehicle.