RAMESH CHIMANLAL PATHAK Vs. FINE FRAGRNACE PRIVATE LTD

JUDGEMENT

(1.) THE appellant herein has challenged the award dated 28.09.2001 passed by the Motor Accident Claims Tribunal Ahmedabad in Motor Accident Claims Petition No. 382 of 1987 so far as the Tribunal awarded only Rs. 25,000/- as compensation with interest and costs.

(2.) THE original claimant had filed claim petition seeking compensation to the tune of Rs. 2 lakhs for the injuries sustained by him in the vehicular accident which occurred on 04.09.1985 opposite Rubi Pan Center at National Highway No. 8 while the appellant was riding his scooter. At that time, a Fiat Car bearing registration no. MAS 4242 came from behind and hit the scooter causing serious injuries to him. THE Tribunal after hearing the parties passed the aforesaid award. Mr. Sandip C. Shah, learned advocate appearing for the appellant submitted that the Tribunal erred in not granting adequate compensation to the appellant. He submitted that the Tribunal erred in not believing the disability at 15% even though the same was certified by the doctor. Mr. Shah further submitted that the Tribunal has erred in not awarding future economic loss when the disability is duly proved on record.

(3.) I am of the view that, looking to the age of the appellant, the multiplier of 15 in the present case is just and proper. Therefore the future loss of income would come to Rs.33,750/- (Rs.2250 x 15). As regards the rest of the awards under various heads are just and proper and no interference is required.