SHANMUGAM Vs. METROPOLITAN TRANSPORT CORPORATION

JUDGEMENT

(1.) This appeal has been filed by the claimant for enhancement of compensation awarded by the Tribunal in the impugned judgment and decree dated 06.08.2019 passed by the Principal Special Judge, Special Court under E.C and NDPS Act, Chennai in M.C.O.P.No.167 of 2016.

(2.) By the impugned judgment and decree, the Tribunal has awarded a sum of Rs.1,09,000/- as compensation under following heads:- <FRM>JUDGEMENT_39_LAWS(MAD)6_2021_1.html</FRM>

(3.) In this appeal, the appellant seeks for enhancement of compensation on the ground that the Tribunal has totally disregarded Ex.P4 disability summary given by Sri Ramchandra Medical Centre for the surgery undergone by the appellant for Non Secretary Pituitary Macroadenoma Sick Sinus Syndrome. He submits that the appellant met with an accident on 09.12.2015 and due to the accident, he was initially given a conservative treatment at Mahatma Gandhi Post Graduate Institute of Dental Sciences, Puducherry between 11.03.2015 to 23.12.2015. Since the fracture resulted in injuries, the appellant also suffered from defaulted Non Secretary Pituitary Macroadenoma Sick Sinus Syndrome and therefore had to undergo surgery at Sri Ramachandra Medical Centre and was once again hospitalized between 27.07.2016 to 01.08.2016.