MUTHU VELU Vs. SHIVAKUMAR AND ANOTHER

JUDGEMENT

(1.) This claimant's appeal challenges the judgment and award dated 05.1.2011 made by the MACT at Virajpet, allowing MVC No.36/2011, whereby a compensation of Rs.1,21,202/- with 6% annual interest thereon is awarded. The challenge is on the ground of inadequacy of compensation.

(2.) In a vehicular accident involving a Swift car bearing Registration No. KA-42-M-1448, that happened on 17.02.2010, the claimant sustained grievous injuries. His claim petition in MVC No. 36/2011 was opposed by insurer by filing the Written Statement.

(3.) Learned counsel for the appellant-claimant submits that the Tribunal has awarded half the amount of actual medical bills; the MACT has adopted the multiplier '15' as against the admissible multiplier of '16'; the MACT has not awarded any amount for future medical treatment despite CW1-medical witness stating about the same; lastly, the MACT has awarded a peanut sum of Rs. 1,000/- towards the assistance of the attendant. Thus, in big and short he submits that the award is too much on the lower side.