B VIJAYA Vs. S MAHESH

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 29.07.2010 made in MCOP.No.3948 of 2007 on the file of the Motor Accident Claims Tribunal/Additional District Judge, Fast Track Court No.I, Chennai, the petitioner/claimant have come forward with this present appeal seeking to enhancement of the 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 21.08.2007 at about 5.50 a.m., while the petitioner was travelling as a pillion rider in the two wheeler with her father in the G.S.T. Road, on the way from Guindy to Mandaveli, a Mini Lorry bearing Registration No.TN-10-R-0807 came at high speed dashed against the motor cycle driven by the father of the petitioner from behind causing her grievous injuries all over the body. The accident occurred only due to the negligence of the driver of the first respondent vehicle. The petitioner claims that she was aged about 21 years at the time of the accident and by working as Project Engineer in a private company was earning a sum of Rs.5,500/- per month. She has suffered fracture in his right hand and also grievous injury in his head. Due to the same, she is unable to attend to her regular work resulting in loss of income to her. Thus, the petitioner sought for a sum of Rs.15,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.