PRADEEP Vs. P V MATHAI

JUDGEMENT

(1.) CLAIMANT is the appellant. He claimed compensation for personal injuries suffered by him in a motor accident, which occurred on 27.12.1999. The 3rd respondent insurer was made liable. Against a claim of Rs.12 lakhs, an amount of Rs.6,67,200/- was ordered to be paid along with interest at 6% per annum and proportionate cost.

(2.) THE appellant/claimant claims to be aggrieved by the impugned award. It is unnecessary for us to advert to the chequered previous history of this case. It was once allowed by the Tribunal. In appeal before this Court by the claimant/appellant, the matter was remanded back. THE impugned award was passed subsequently after remand.

(3.) THE claimant was a soldier in the Infantry Wing of the Indian Army. His net pay for the month as per his salary certificate Ext.A16 produced by him was Rs.4,090/-. THE Tribunal reckoned Rs.4,500/- as the multiplicand. He was aged 22 years and the Tribunal reckoned the multiplier as 17. Before this Court a document has been produced along with I.A.No.1777 of 2011, which shows that while the pay commission report implemented, if the appellant had continued in service, his present salary would have been several folds higher.