DIVISIONAL MANAGER Vs. S.PARGUNAN

JUDGEMENT

(1.) This appeal has been preferred by the appellant/Insurance Company challenging the quantum and, therefore, we are not inclined to go into the question of liability.

(2.) The first respondent/claimant made a claim before the Tribunal for a sum of Rs.25,00,000/- being the injured victim. He is claiming to be a self-employed person earning about Rs.10,000/- per month.

(3.) Before the Tribunal, the income was sought to be fixed at Rs.50,000/- per month. The claimant also sought for 100% disability. He was also doing self employment by making Aluminium Channel Fitting Work (Aluminium Material Fabrication). He further produced documents to show the income which is inclusive of income tax assessment orders filed for subsequent years after the accident.