SIVADAS Vs. M MOHAMED

JUDGEMENT

(1.) THOUGH respondents are served, there is no representation for them.

(2.) CLAIMANT is the appellant. He is aggrieved by the quantum of compensation awarded. He suffered head injury including fractures as a result of the accident. The accident took place on 5.4.2000. He was an inpatient for 11 days. The Tribunal awarded a total amount of Rs.1,02,800/- against the claim of Rs.5,21,000/-. The claimant, at the time of the accident was aged 30 years. He was a building construction worker. The Tribunal awarded compensation on the following computation:- 1. Loss of earnings (3 x 2000) - Rs.6,000/- 2. Medical expenses (against bills for Rs.32,836/- produced.), - Rs.34,000/- 3.Pain and suffering - Rs.12,000/- 4. Loss of amenities - Rs.10,000/-, 5. Reduction in earning capacity (2000x12x10/100x17) - Rs.40,800/- ----------------- Total Rs.1,02,800/- ==========

(3.) HAVING rendered our anxious consideration to all the relevant inputs, we find no reason to interfere with the impugned award except on the ground that the monthly income of the claimant can be safely reckoned at Rs.2,500/-. Except to this extent, we are satisfied that no interference is warranted.