GANESAN Vs. RANGARAJAN

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 01.11.2018 made in M.C.O.P.No.1460 of 2016 on the file of the Motor Accident Claims Tribunal / Chief Judicial Magistrate, Namakkal.

(2.) The claimant is the appellant, filed the appeal, seeking enhancement of compensation mainly on the ground that the quantum of compensation awarded by the Tribunal is not only inadequate, but not in consonance with the principles laid down by this Court.

(3.) The learned counsel appearing on behalf of the appellant contended that the monthly income fixed by the Tribunal is on the lesser side. The appellant/claimant was working as Centring Contractor and a monthly income of Rs.4,000/- is fixed, which is meagre and therefore, the monthly income as well as the period of loss of income is also to be enhanced. It is further contended that the appellant/claimant spent a sum of Rs.3,28,200/- towards Medical Expenses. He sustained grievous injuries and had taken treatment for more than six months. However, the disability compensation granted is also improper. Thus, the enhancement is to be made under all the heads and therefore, the present appeal is filed.