DHANABALAN Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties and perused the appeal papers.

(2.) In respect of the injuries suffered in the accident which occurred on 12/1/2014, the appellant was before the Motor Accidents Claims Tribunal (For short' MACT')seeking compensation. The MACT through its award dtd. 3/2/2017 has awarded a sum of Rs.2,11,64,806.00 with interest as compensation.

(3.) Insofar as the nature of the injury suffered by the claimant, his employment in Singapore and the extent of disability assessed at 65%, there is no dispute. The only aspect which requires consideration in this appeal is with regard to the appropriate parameters to be applied while considering the quantum of compensation. In that regard, we note that the MACT on having taken into consideration the salary particulars has assessed the income at Rs.17,13,600.00 on conversion of the amount he could earn as per his salary at Singapore. The High Court in fact has accepted the salary as indicated. However, 20% of the amount has been deducted towards 'tax'. On this aspect of the matter, we see no reason to interfere.