DEVARAJ, S/O BASAVACHARI AND B.A. SRINIVAS, S/O ANJINAPPA MAJOR Vs. M/S. ICICI LOMBARD COMPANY LTD., REGIONAL OFFICE. SVR COMPLEX 2ND FLOOR, MADIWALA HOSUR MAIN ROAD BANGALORE REPRESENTED BY ITS LEGAL MANAGER

JUDGEMENT

(1.) SINCE the liability of the insurer is not in dispute. notice to respondent No.2 is dispensed with. M.F.A.NO. 10844/2010 is by the insurer, questioning the quantum of compensation, whereas Cr.Ob.42/2011 is by the claimant, seeking enhancement of compensation for the injury suffered in a road accident that occurred on 7.1.2009.

(2.) THE Tribunal has awarded compensation of Rs.7,85,900/ - with interest.

(3.) LEARNED Counsel for the insurer seriously disputed as regard to the salary and also disputed as to the disability, as the claimant alleges, that he is a Computer Engineer and injury to the leg might not have any impact on his earning capacity as a Computer Engineer.