F SOPHIYA Vs. D EBENEZER BAKKIYAMS

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 20.01.2005 made in MCOP.No.1524 of 2013 on the file of the Motor Accident Claims Tribunal/II Judge, Small Causes Court, 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 01.12.2012 at about 5.45 hours, as the petitioner was crossing the CTH Road, Pattabiram Babu Nagar, Anna Street, a Car bearing Registration No.TN-20-BK-7065 came at high speed dashed against the petitioner causing her multiple grievous injuries all over the body. At the time of the accident the petitioner was doing final year degree course in Stellah Marry College, Chennai and she was aged about 20 years. Due to the injuries suffered in the accident, her entire future prospects including the matrimonial prospects is affected. Thus, the petitioner seeks a sum of Rs.30,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.