SUSHEELA Vs. K.SIVAKUMAR

JUDGEMENT

(1.) Leave granted. Challenging the inadequacy of the compensation as allowed by the High Court in a case of 45% disability to injured appellant, this appeal has been preferred asking enhancement.

(2.) The Motor Accident Claims Tribunal ('MACT') allowed the compensation to the sum of Rs.1,68,122.00 under the heads of injury, transportation, attendant's expenses, medical expenses, loss of income, pain and suffering and extra nourishment.

(3.) On appeal, the High Court vide order impugned dtd. 24/1/2019 allowed enhancement of amount awarded by MACT under the heads of injury, loss of income, pain and suffering, extra nourishment. Additionally, Rs.10,000.00 was granted under loss of amenities while the amount awarded by MACT under other heads viz transportation, attendant's expenses and medical expenses were confirmed. The enhancement to the tune of Rs.1,22,600.00 resulted into the total sum of compensation as Rs.2,90,722.00. Aggrieved by the amount awarded by the High Court, this SLP was filed and notice was issued on 6/1/2020.