D HARISH S/O SKI SUBRAMANYAM Vs. SRI MANI S/O DASARI RAMANA MAJOR, NO 26/ P-140/ 1, PALAMNER TALUK PALAMNER CHITTOR DIST ANDHRA PRADESH AND THE ORIENTAL INSURANCE CO. LTD. REGIONAL OFFICE 44/ 45, LEO SHOPPING COMPLEX, BANGALORE-25 BY ITS DIVISIO

JUDGEMENT

(1.) THE case of the claimant is that on 20.12.2006 at about 4:00 a.m. when he and others were proceeding in a Tata Eicher Tempo bearing registration No.AP -06 -U -6627 in which one of the claimant's damaged tata sumo was being shifted from Dharmapuri to Palamner, the driver of the said vehicle drove the same in a rash and negligent manner and dashed against a stationery lorry bearing registration NO.TN -29 -AA -7418, as a result, the claimant custained injuries. On a claim being filed, the Tribunal by the impugned judgment and award granted compensation of Rs. 1,62,500/ - along with interest @ 6% p.a. from the date of the petition till the date of deposit. Hence, the present appeal is filed by the claimant seeking enhancement.

(2.) HEARD learned counsels and examined the records.

(3.) THE claimant is said to be aged about 15 years on the date of accident. The notional income of Rs. 15,000/ - p.a. was taken by the Tribunal The Tribunal based on the doctors evidence that the claimant has sustained disability of 10% and applying a multiplier of '18', calculated the loss of future earning capacity at Rs. 27,000/ - (Rs. 15,000x18x10%).