J. CHINNAPONNU Vs. ARULANANDHAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the award dated 27.02.2015 made in M.A.C.T.O.P.No.1002 of 2014 on the file of the Motor Accident Claims Tribunal, III Small Causes Court, Chennai.

(2.) The appellant is claimant in M.A.C.T.O.P.No.1002 of 2014 on the file of the Motor Accident Claims Tribunal, III Small Causes Court, Chennai. She filed the above claim petition claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by her in the accident that took place on 04.11.2013.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred only due to the rash and negligent driving by the driver of the first respondent and directed the second respondent/Insurance Company, insurer of the first respondent, to pay a sum of Rs.2,06,022/- as compensation to the appellant.