RELIANCE GEN INS CO LTD Vs. TAPAN ROY

JUDGEMENT

(1.) THE Appellant impugns judgment dated 17.08.2013 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs.16,12,000/ - was awarded in favour of Respondent no.1(injured) for having suffered injuries in a motor vehicular accident which occurred on 17.06.2012 which resulted in the amputation of Respondent no.1's right hand below elbow.

(2.) REFERRING to Raj Kumar v. Ajay Kumar, 2011 1 SCC 343, the learned counsel for the Appellant submits that since the Appellant was granted compensation of loss of earning capacity to the extent of 84% amounting to Rs.10,75,000/ -, Respondent no.1 ought not to have been awarded Rs.1,50,000/ - each towards pain and suffering and loss of amenities and loss of expectation of life and disfigurement. Para 15 of the Raj Kumar, is extracted hereunder:

(3.) ADMITTEDLY , in the instant case, loss of earning capacity to the extent of 84% was granted by the Claims Tribunal. In Raj Kumar, the Supreme Court only referred to the compensation towards loss of amenities and expectation of life. So, the amount of compensation of Rs.1,50,000/ - each towards pain and suffering and disfigurement cannot be faulted. However, the compensation of Rs.1,50,000/ - towards loss of amenities of life is reduced to from Rs.1,50,000/ - to Rs.25,000/ - .