ORIENTAL INSURANCE COMPANY LTD Vs. PRABHU DAYAL

JUDGEMENT

(1.) THE Appellant Oriental Insurance Company Limited impugns a judgment dated 25.03.2010 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs. 6,54,483/-was awarded in favour of the first Respondent for having suffered injuries in a motor vehicle accident which occurred on 29.11.2005.

(2.) THE First Respondent suffered a crush injury on his left foot resulting into permanent disability in respect of left lower limb to the extent of 60%. Considering the period of hospitalization for two months that is 30.11.2005 to 27.01.2006 and that the First Respondent was a tailor by profession. The Claims Tribunal awarded a compensation of Rs.6,54,483/- which is tabulated hereunder:-

(3.) IT is urged by the learned counsel for the First Respondent that the compensation awarded towards non-pecuniary damages was on the lower side. I would not agree with the submissions raised.