VICKY DINESHBHAI (MINOR) Vs. BALVANDSINGH HANUBHA RANA

JUDGEMENT

(1.) Let me start with this present Judgment by extracting Para 18 of Baby Sakshi Greola v. Manzoor Ahmad Simon and another, 2025 (1) TN MAC 52 (SC) : 2024 (12) JT SC 623, whereby the Hon 'ble Apex Court re-quoted few Paragraphs of Judgment in case of Kajal v. Jagdish Chand and others, 2020 (1) TN MAC 328 (SC) : 2020 (4) SCC 413, which extracted and established principle to be applied while assessing the Compensation. It reads as under:

(2.) "Minor Vicky" is in Appeal under Sec. 173 of the MV Act being aggrieved and dissatisfied with the Judgment and Award, dtd. 11/10/2011 passed in M.A.C.P. No.113 of 2001, whereby the learned Tribunal in a Claim Petition filed under Sec. 166 of the MV Act for the injury of Paraplegia sustained by Minor granted Compensation of Rs.2,25,000.00 with 9% Interest from the date of filing the Claim Petition till realization.

(3.) Few facts necessary to decide this Appeal gathered from the pleadings reads as under: