P. VIJAYALAKSHMI Vs. R.NARAYANAN

JUDGEMENT

(1.) The claimant who was favoured with an award of Rs.2,44,700.00 for the injuries suffered by her in a motor accident that occurred on 23/3/2017 is on Appeal, terming the award as low. Since the Insurance Company has not chosen to challenge the award the issues relating to negligence or liability need not be addressed.

(2.) On the quantum, Mr.Varadhakamaraj, learned counsel appearing for the appellant/claimant would contend that the Tribunal was not right granting only Rs.3,000.00 per percentage of disability as compensation. Pointing out that the accident had occurred in March 2017, the learned counsel would submit that the Tribunal should have awarded at least Rs.5,000.00 per percentage of disability, I see some force in the contention of the learned counsel. He would further contend that attender charges at Rs.1,500.00 is too low.

(3.) Mr.R.Sunilkumar, learned counsel appearing for the Insurance Company would submit that the awards for Extra Nourishment at Rs.30,000.00, Future Medical Expenses at Rs.20,000.00, Loss of Amenities atRs.30,000.00 are all on the higher side, therefore no enhancement is warranted.