M OMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) A.S. No. 320 of 2004 has been preferred by the Appellant/Plaintiff as against the judgment and decree dated 31.10.2002 in O.S. No. 51 of 2002 passed by the learned Additional District Judge, Pondicherry.

(2.) A.S. No. 322 of 2004 has been preferred by the Appellant/Plaintiff as against the judgment and decree dated 31.10.2002 in O.S. No. 37 of 2002 passed by the learned Additional District Judge, Pondicherry.

(3.) The trial Court on an appreciation of oral and available documentary evidence on record, while passing the judgment in O.S. No. 51 of 2002 on 31.10.2002, has among other things observed that 'the Appellant/Plaintiff has sustained the permanent disability of 49.8% and for his permanent disability granted a sum of Rs. 50,000/- (Rupees Fifty Thousand only) and a sum of Rs. 20,000/- (Rupees Twenty Thousand only) towards pain and sufferings and a sum of Rs. 20,000/- (Rupees Twenty Thousand only) towards the Plaintiff's attendant expenses and in all, awarded a sum of Rs. 90,000/- (Rupees Ninety Thousand only) as compensation to the Appellant/Plaintiff together with interest at 9% p.a. from the date of filing of the complaint till the date of realisation and also with costs'. Further, it directed the first Respondent/first Defendant to pay the aforesaid amount jointly and severally for and on behalf of the Respondents 2 to 4/Defendants 2 to 4 and passed a decree to that effect. Moreover, three months time has been granted to pay the compensation amount from the date of passing of the judgment.