MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION LTD VEERAN ALAGAMUTHUKONE TRANSPORT Vs. DEIVANAI

JUDGEMENT

(1.) THE appellant-Tamil Nadu State Transport Corporation has come forward with this appeal as against the grant of an award of Rs.7,73,707/- in M.C.O.P.No.221 of 2008 dated 14.12.2010 on the file of the Motor Vehicles Accidents Claims Tribunal, Chief Judicial Magistrate, Namakkal.

(2.) THE Accident is admitted, liability is admitted. Only the quantum is questioned in this appeal. THE claimant sustained multiple fracture in the spinal cord and she is totally bed-ridden. Though the Doctor certified 95% disability, the lower court has taken 90% disability. THE lower court has adopted the multiplier method and adopted the multiplier of 18 for granting compensation. Aggrieved against the adoption of multiplier method, the appellant has come forward with this appeal.

(3.) THIS is a case where there is total functional disability. The person is unable to move from the bed even though the accident took place in the year 2006 even at the time of evidence in the year 2010. Under those circumstances, this is a fittest case where the court has rightly come to the conclusion that multiplier method could be adopted. In other respects also, the amount awarded by the court below is fair, reasonable and correct.