G. GOPI UINNITHAN Vs. SABIN BABY

JUDGEMENT

(1.) The appellant was before this Court claiming enhancement of compensation awarded by the Tribunal. The appellant while driving a motor cycle was hit by a car on 24.04.2014 and suffered injuries.

(2.) Before the Tribunal the appellant asserted that he was a heavy vehicle driver and had an income of Rs.30000/- per month. However, not even a driving licence was produced before the Tribunal to prove the specific employment or the income asserted. In the case of the appellant, the Tribunal adopted a notional income of Rs.7000/-. Considering the employment of the appellant having not been proved as also his age; 60 years, this Court is of the opinion that there could be no enhancement granted with respect to the income claimed.

(3.) The percentage of disability was assessed at 18% by the medical board as is seen from Annexure A10 certificate. The appellant also suffered the following injuries: