POONGOTHAI Vs. SUBRAMANIYAN

JUDGEMENT

(1.) POONGOTHAI, the claimant, is the appellant herein. For the injuries sustained by her due to the negligent driving of the driver of the tractor, she filed a claim petition seeking for compensation of Rs. 50,000/- before the Tribunal.

(2.) THE Tribunal awarded Rs. 50,000/-along with interest at the rate 12 per cent from the date of order till the date of realisation.

(3.) THE main ground of attack on the judgment impugned is that despite the materials available on record to show that the injured claimed Rs. 26,500/- on the head pain and sufferings and Rs. 75,000/- for permanent disability, the Tribunal, without any rhyme or reason, fixed a very meagre amount of Rs. 50,000/- as compensation and that too, with interest at the rate of 12 per cent from the date of the order, instead of from the date of the petition.