PAPPU LAL Vs. AATHIF MUJAVAR & ANR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was employed as the Marble Fixer in a marble factory when he met with the vehicular accident on 14.08.2012 suffering serious injuries which ultimately resulted in the loss of his right hand i.e. the working hand. It is the case of the appellant that he is not educated and thus his source of livelihood could only be from a manual job. The appellant was of young age of 21 years at the time of accident and still a bachelor.

(3.) The Motor Accident Claims Tribunal allowed the claim of Rs.4,98,240.00 along with interest at 8% per annum. The appellant aggrieved by the same has preferred an appeal in terms of the impugned order dated 06.07.2017. The High Court has enhanced the amount by Rs.6,63,000.00. The loss of earning capacity has been assessed at Rs.10,36,800.00 while determining the monthly loss of income at Rs.8000.00 per month.