BRANCH MANAGER Vs. SAHAYA KINGSLY ALIAS KENI

JUDGEMENT

(1.) IN the appeal, the Oriental Insurance Company contends that more compensation is awarded, while in the Cross Objection, the injured contends that less compensation is awarded.

(2.) ON 17.02.2009, in a road accident, the first respondent sustained multiple grievous injuries. The Tribunal awarded him Rs.3,03,000.00.

(3.) ON the other hand, the learned counsel for the first respondent would contend that the injured is suffering continuously, he has also lost his earning capacity, but very less compensation has been granted. The learned counsel would further contend that the Tribunal has lost sight of various items of compensation. The genuineness of Ex.P.8 has not been disputed.