COMMANDANT, TAMIL NADU SPECIAL POLICE Vs. R THIRUPATHI, P SETHUKUMAR, A S PALANICHAMI AND BRANCH MANAGER, NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The appeal is preferred by the Appellant against the judgment and decree dated 09.10.1998 made in MCOP No. 1031 of 1995 on the file of the learned II District Judge-cum-Motor Accidents Claims Tribunal, Trichirapalli.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel for the Appellant questioned only the quantum of compensation awarded by the Tribunal and vehemently contended that the compensation awarded by the Tribunal is excessive, exorbitant, without any basis and justification. It is further submitted that the injured-claimant sustained only injuries and hence the Tribunal ought not to have awarded the compensation as stated above. He further submitted that when the Tribunal had already awarded Rs. 54,000/- towards loss of income, it ought not to have awarded Rs. 40,000/- towards loss due to 38% disability.