ALAPPATTUKUNNEL SAJI Vs. ANIL KUMAR

JUDGEMENT

(1.) A workshop owner who sustained serious injuries the details of which are given by the Motor Accidents Claims Tribunal in paragraph 9 of the impugned award complains that he was not paid adequate compensation by the Tribunal under various heads claimed by him. He claimed a total amount of Rs.4,40,000/ - as compensation and the Tribunal awarded only Rs.1,76,500/ -. According to him, though he was a workshop owner and was earning Rs.10,000/ - per month. The Tribunal adopted his monthly income notionally as Rs.1,000/ - only. He urges in the memorandum of appeal that compensation awarded towards all heads is inadequate. We have heard the submissions of Mr. T. Madhavanunni, learned counsel for the appellant and the learned standing counsel for the Insurance Company. We have very carefully gone through the impugned award.

(2.) THE argument of Mr. Madhavanunni is that the compensation awarded by the Tribunal is inadequate whereas the argument of the learned standing counsel for the Insurance Company is that the Tribunal has awarded reasonable compensation and there is no justification for giving further increase.

(3.) THUS in total the appellant is eligible to get an amount of Rs.46,100/ - (Rupees forty six thousand one hundred only) over and above what was awarded by the Tribunal. This additional amount will carry interest at the rate awarded by the Tribunal. The appeal is allowed in part. The impugned award shall stand modified as above. No order as to costs. We have very carefully