SASI Vs. SREERAM GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) A 42 year old, suffered injuries in a motor vehicle accident in the year, 2010, which left him with 15% disability. The Tribunal adopted notional income of Rs.5,000.00. The only claim that can be made in the appeal is with respect to notional income. In Ramachandrappa v. Manager, Royal Sundaram Alliance Insurance Company Limited [(2011) 13 SCC 236, the Honourable Supreme Court adopted notional income @ Rs.7500.00, for a coolie in the year 2010.

(2.) The enhancement will be as follows:-

(3.) The Insurance Company shall pay interest for the amounts awarded by the Tribunal at the rate directed in the impugned award and for the enhanced amounts at the rate of 5% from the date of petition. Since there was a delay of 114 days in filing the appeal, interest on the enhanced amount would not run for the said period. If any amounts have already been paid, the same shall be granted set off.