JOBY GEORGE Vs. SIBY VALLORAN

JUDGEMENT

(1.) The appellant sustained the following injuries in a road traffic accident on 11/10/2013 :-

(2.) At the time of accident, the appellant was an interior decoration works contractor. According to the appellant, his monthly salary was Rs.35,000.00. He, therefore, filed claim petition before the Motor Accidents Claims Tribunal seeking Rs.24,98,000.00 as compensation, which was limited to Rs.10,00,000.00 (Rupees ten lakhs only). By the impugned award, the Tribunal granted total compensation of Rs.3,47,000.00 with interest at the rate of 9% p.a. Aggrieved, this appeal is filed.

(3.) Learned Counsel for the appellant contended that the Tribunal committed gross illegality in taking the appellant's monthly income as Rs.10,000.00.