JAFFERULLAH Vs. KASTHURI

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellant and the Learned Counsel for the respondent No.2.

(2.) The Claimant has preferred this appeal for enhancement being dissatisfied with the quantum of compensation awarded for the injury sustained. The Tribunal, after considering the disability certificate given by P.W.2 and the medical records had assessed 60% functional disability for the injury sustained by the claimants and fixed Rs.3,000/- as notional income of the claimant and awarded Rs.2,80,800/- by applying the multiplier. Besides a sum of Rs.1,16,070/- was awarded for the medical expenses based on the bills and for other non-conventional head, the Tribunal has awarded a sum of Rs.4,20,800/-, as total compensation.

(3.) The Learned Counsel appearing for the appellant would submit that the Tribunal has failed to fix the monthly income of the claimant who was Mason by profession at Rs.10,000/- per month. Further, the Tribunal has not awarded enough compensation under the other non-conventional heads like loss of amenity, damages to cloths and articles, Transportation charges, attender chargers and future medical expenses.