ORIENTAL INSURANCE COMPANY LTD., MADURAI Vs. ANBAZHAGAN

JUDGEMENT

(1.) ANBAZHAGAN , the injured aged 26, mason by occupation, earning a sum of Rs.4,000/ - per month, suffered head injury in the accident that took place on 06.06.2003, caused by the vehicle Tractor bearing registration number TAO -8471, while he was riding as a pillion rider in the TVS 50 (TN 49 W 3075), filed a petition claiming a sum of Rs. 2,00,000/ - as compensation.

(2.) THE Tribunal awarded a sum of Rs. 1,50,960/ - as compensation. The details of compensation awarded by the Tribunal are as follows:

(3.) SO far as this case is concerned, the injured has suffered only 28% of permanent disability. Having regard to the discomfort/incapacity/inconvenience alleged, which is intermittent and not continuous, the Tribunal should not have adopted multiplier method of calculation.