DHANALAKSHMI Vs. V NALLASIVAM

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 31.03.2011 made in MCOP.No.180 of 2010 on the file of the Motor Accident Claims Tribunal/II Additional Sub Court) Erode, the petitioner/claimant filed this present appeal seeking 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 08.03.2008 at about 8.00 a.m., as the petitioner was travelling as a pillion rider in a two wheeler bearing Registration No.TN-33-Q-2223, driving by her husband in Perunthurai to Coimbatore Main Road, while going near the Sri Venkateshwara Petrol Bunk, the first respondent's drove the Marthi Car bearing Registration No.TN-45-E-6850 in a rash and negligent manner, came at high speed dashed against the two wheeler in which the petitioner was travelling as pillion rider causing her multiple grievous injuries. The accident occurred only due to the rash and negligent driving by the first respondent's vehicle driver. The petitioner was aged about 35 years at the time of accident and by working as agriculturist was earning a sum of Rs.5,000/- per month. Due to the injuries suffered in the accident, the petitioner is unable to attend to her normal work. Thus, the petitioner seeks a sum of Rs.7,50,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.