A L RAJU Vs. K RANGANATH

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of the compensation not being satisfied with the amount awarded by M.A.C.T., Srirangapatna, in M.V.C.No.1826/2008 dated 31st July 2010 whereunder a global compensation of Rs.25,000/- with interest @ 6% per annum has been awarded.

(2.) Though matter is listed for hearing on interlocutory application viz., for condonation of delay, appeal is taken up for final disposal since the accident is of the year 2008 and records of the Tribunal having been secured and also by consent of learned Advocates appearing for the parties.

(3.) It is the contention of the learned Counsel appearing for the appellant that Doctor has opined the whole body disability at 10% and as such, the Tribunal ought to have taken the same and awarded compensation towards 'loss of future income' and 'loss of income during laid up period'. He would also contend that income of the claimant had to be taken at Rs.6,000/- per month and compensation was required to be awarded accordingly. On account of nonconsideration of the claim in this perspective by the Tribunal, he contends that it has resulted in less compensation being awarded and hence, he prays for the appeal being allowed by awarding the compensation as prayed for before the Tribunal.