MANAGING DIRECTOR Vs. SUBRAMANIAN

JUDGEMENT

(1.) The State Transport Corporation questions the award of the Tribunal.

(2.) On 01.07.2007, in a road accident, the respondent sustained multiple injuries. His right leg below ankle was amputated. The Tribunal fixed the negligence as between the respondent and the appellant's bus driver in the ratio of 10%:90%. The Tribunal totally determined Rs.3,23,706/-. Out of that, it awarded Rs.2,91,335/- to the respondent.

(3.) Learned counsel for the appellant would submit that after having awarded Rs.45,000/- for disability, the Tribunal ought not to have awarded again Rs.1,56,000/- for loss of earning power. It is double compensation.