SIVAGAMI Vs. NALLUSAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant- claimant against the award, dated 11.01.2008, made in M.C.O.P.No.469 of 2007, passed by the Motor Accident Claims Tribunal (II Additional District Judge), Tirunelveli.

(2.) The appellant/claimant filed a claim petition in M.C.O.P.No.469 of 2007, before the Motor Accident Claims Tribunal (II Additional District Judge), Tirunelveli, claiming compensation of Rs. 3,00,000/- (Rupees Three Lakhs only) for the injuries suffered by her in the accident that occurred on 01.03.2007.

(3.) Facts of the Case: