ROYAL SUNDARAM ALLIANCE INSURANCE CO.LTD. Vs. ABUTAHIR

JUDGEMENT

(1.) The civil miscellaneous appeal is filed against the judgment and decree dated 14.03.2014 passed in M.C.O.P.No.1159 of 2011.

(2.) The learned counsel for the appellant mainly contended that the award of compensation by the Tribunal is exorbitant in view of the fact that the claimant has not established any permanent disability, warranting grant of award by applying Multiplier method.

(3.) It is contended that the disability is partial and admittedly, the claimant is a third party passenger traveling in the 5th respondent/Transport Corporation, while the accident took place and therefore, the award of compensation is excess and not in commensuration with the nature of the injuries sustained by the claimant.