A SUGUNA (MINOR) Vs. K SRINIVASAN

JUDGEMENT

(1.) The appeal has been preferred by the claimant against the award of the Rs.2,38,000/-, for the injuries sustained by the appellant/claimant, aged about 7 years, studying in II standard, in the accident, which occurred on 06.04.2013, while she was walking on the road and hit by a TATA Ace vehicle bearing Reg. No. TN 06 A 0457, which was driven rashly and negligently, resulting in amputation of left leg below knee of the claimant.

(2.) After the accident, the claim petition was filed. on contest the Tribunal found that the accident occurred because of the rash and negligent driving of the TATA Ace vehicle and awarded a sum of Rs.2,38,000/- as compensation. Aggrieved over the quantum of compensation, the claimant is before this Court.

(3.) Heard Ms.P.T.Saleem Fathima, learned counsel appearing for the appellant and Mr.S.Arunkumar, learned counsel appearing for the 2nd respondent. Since the 1st respondent remained ex parte before the Tribunal, notice to the 1st respondent is dispensed with, as per the judgment of the Full Bench of the Madhya Pradesh High Court rendered in Mrs.Jamuna Bai V. V. Chhote Singh, 2004 1 ACC 190 .