KARTHIK SUBRAMANIAN Vs. B. SARATH BABU

JUDGEMENT

(1.) Leave granted.

(2.) The appellant suffered serious injuries in an accident resulting in 40% disability. The claim was preferred before the Motor Accident Claims Tribunal which assessed the amount of compensation at Rs.21,92,000/-. The Insurance Company, aggrieved by the same preferred an appeal before the High Court in terms of the judgment dated 24.09.2019 has reduced the compensation to Rs.3,40,000/-.

(3.) Notice was issued in the Special leave petitions confined to the aspect of future earnings and that is the only aspect which has been urged before us apart from the fact that the interest should be 9 per cent per annum instead of 7.5% per annum on account of the judgment in National Insurance Company Ltd. v. Pranay Sethi and Ors. - (2017) 16 SCC 680.