JACOB Vs. K.S.R.T.C. DEPOT

JUDGEMENT

(1.) Since these appeals arise out of common Judgment, involving the same accident, the same are clubbed, heard together and disposed of by this common Judgment.

(2.) Briefly stated the facts are:

(3.) The learned Counsel appearing for the claimants would contend that the Tribunal grossly erred in awarding a meager sum of compensation ignoring the material evidence on record. It was contended that the injured-claimant in MVC No. 2240/2008 was aged about 25 at the time of the accident and was a driver by profession. The Tribunal assessed the disability of whole body to the extent of 25% against the physical disability of 50% to the whole body assessed by the Doctor/PW.3. The monthly income determined by the Tribunal at Rs. 4,000 is on the lower side. Thus, it is contended that the compensation awarded by the Tribunal under the different heads is disproportionate to the nature and gravity of the injuries sustained by the claimant, accordingly seeks for enhancement of compensation.