R. DRAVIARAJ Vs. PONNUSAMY

JUDGEMENT

(1.) BY consent, the Civil Miscellaneous Appeal has been taken up for final disposal.

(2.) THE Claimant is the Appellant herein and he has come forward to prefer this Civil Miscellaneous Appeal as against the Award dated 25.7.2007 made in M.C.O.P.No.61 of 2006 on the file of the Motor Accident Claims Tribunal (Chief Judicial Magistrate), Coimbatore.

(3.) LEARNED Counsel for the Respondent -Insurance Company has categorically stated that only the accident and liability are admitted but the enhancement of the claim is not at all maintainable, in view of the fact that no document has been produced on the part of the Appellant to show that there is loss of income or future loss of income because of the accident; in fact, 20% disability has been rightly taken care of by the Tribunal and a just and reasonable compensation has been awarded, which need not be interfered with.