BALAJI Vs. K. SUNIL KUMAR

JUDGEMENT

(1.) THE Appellant in C.M.A. No. 592 of 2010 is the Claimant and the 1st Respondent in C.M. A. No. 2986 of 2011. Since both the Appeals arise out of a single judgment they are disposed of by this common Judgment.

(2.) THE Claimant is referred to as Appellant and the Insurance Company is referred to as Respondent.

(3.) THE Appellant was working as House Surgeon at Stanley Hospital. He was completing his Master 's Degree at the Stanley Medical College. He was also working as a Duty Doctor in a private clinic. He was earning a sum of Rs.10,000/ - as monthly salary. Due to the accident, he had suffered Permanent Disability and therefore, claimed a composition of Rs.50,00,000/ -.