DOOBASI STYAVATHI Vs. HARI GOPAL LUNANI

JUDGEMENT

(1.) The appellant is the claimant, who filed O.P. No. 1807 of 3999 on the file of Chairman, Motor Accidents Claims Tribunal-cum-VI Additional District Judge, Visakapatnam, claiming compensation of Rs. 1,50,000/- for the injuries sustained by her in the accident occurred on 2-10-1999 due to rash and negligent driving of the driver of the lorry bearing No.AP-5X-5652. The 1st respondent is the owner while the 2nd respondent is the insurer of the said borry.

(2.) The Tribunal, after considering the oral and documentary evidence, held that the accident occurred due to rash and negligent driving of the driver of the said lorry.

(3.) Insofar as the quantum of compensation is concerned, as against the claim of Rs. 1,50,000/-, the Tribunal awarded compensation of Rs.25,000/- only along with interest at the rate of 9% per annum. Aggrieved by the said quantum of compensation, the appellant-claimant filed this appeal seeking enhancement of the compensation.