NATIONAL INSURANCE CO LTD Vs. DHANDAPANI

JUDGEMENT

(1.) AGGRIEVED by the quantum of compensation awarded to the respondent/claimant for fracture of proximal phalanx left toe, the appellant-National Insurance Company has preferred this appeal.

(2.) BEFORE the Tribunal, the respondent has claimed Rs.5,00,000/- as compensation. However, the Tribunal on evaluation of the pleadings and evidence, awarded Rs. 1,47,425 /- with interest at the rate of 7.5 % from the date of claim.