NATIONAL INSURANCE CO.LTD Vs. HARINARAYANAN. K

JUDGEMENT

(1.) THE insurance company in O.P.(M.V).No. 231/2002 before the Motor Accidents Claims Tribunal, Thiruvananthapuram, is the appellant herein. The O.P. was filed by the respondent herein, claiming compensation for the injuries and disability suffered by him in an accident caused by the negligent driving of a vehicle insured with the appellant. The Tribunal, after finding negligence on the part of the driver of the vehicle, awarded compensation under various heads as follows:

(2.) THE respondent has filed a cross objection contending that the monthly income of the respondent fixed by the Tribunal is on the lower side, especially since the respondent produced his appointment order, whereby his salary has been specifically mentioned, which is more than Rs. 3500/-.

(3.) THE respondent suffered the following injuries;