SANTOSH Vs. GIRISH

JUDGEMENT

(1.) AGGRIEVED by the order of the Tribunal the claimant has filed this appeal seeking enhancement of compensation. The accident and the liability are 'admitted.

(2.) THE accident took place on 11.12.2007. The claimant is said to be running a kirana shop with trade licence. The Tribunal held his income at Rs. 3,000/ - per month. The same is inappropriate. Following the Judgment of the Supreme Court in the case of Ramachandrappa vs. Royal Sundaram Aliance Insurance Company Limited : AIR 2011 SC 2951, it is appropriate to hold his income at Rs. 7,000/ - per month. The disability and the multiplier adopted by the Tribunal is appropriate. Hence the loss of income works out as follows;

(3.) THE compensation now awarded is as follows: