BALASUBRAMANIAN Vs. SHIBU

JUDGEMENT

(1.) This Civil Miscellaneous Petition has been preferred challenging the award passed in M.C.O.P.No.271 of 2011 dated 01.10.2013 on the file of the Motor Accident Claims Tribunal cum Additional Subordinate Judge, Tirunelveli.

(2.) The injured, who was granted total compensation of Rs. 1,74,015/- with interest at 7.5% per annum payable by the second respondent/insurer for the disability suffered consequent to an accident occurred on 07.01.2011, not satisfied with the compensation awarded, has claimed the enhancement of compensation.

(3.) The main contention of the appellant/injured is that the Tribunal ought to have applied multiplier method and granted compensation towards loss of earning capacity, that the Tribunal has granted very meagre amount under the other heads of transportation, extra nourishment, attendant charges and pain and sufferings and that the Tribunal ought to have granted compensation under the head of loss of amenities.