DIVISIONAL MANAGER UNITED INDIA INSURANCE Vs. THIRU SHANKAR

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellants and Learned Counsel for the respondents.

(2.) These two appeals arising out of the award passed by the Motor Accident Claims Tribunal, awarding a compensation of Rs.4,00,800/- for the petitioner in M.C.O.P.No.144 of 2012 and Rs.18,000/- for the petitioner in M.C.O.P.No.145 of 2012.

(3.) The petitioners are Husband and wife while travelling in the two wheeler they were hit by the 1 st respondent who rash and negligently drove her Hero Honda Splendor. The claimant in M.C.O.P.No.144 of 2012 sustained following injuries. (i). Right Frontal Acute Subdural Haematoma. (ii). Frontal Sinus Fracture. (iii). Right Tibial Condylar Fracture. (iv). Mandibular Fracture. He being a fruit vendor, the injury has caused impairment in his earning capacity and therefore, a claim of Rs.20,00,000/- sought as compensation.