MANAGING DIRECTOR Vs. ARUL

JUDGEMENT

(1.) Neither you can say that his limb is going to be amputated nor you will be able to answer where his leg had gone - this is the critical problem when a 7 years old boy suffers amputation of leg. "All work and no play makes Jack a dull boy" is a saying. What would compensate the amputee when he cannot play throughout his lifetime.

(2.) So explaining, the father has filed the claim application claiming a sum of Rs. 10,00,000 as compensation in respect of his son, aged 7 years, who has suffered amputation on account of the accident that took place on 8.3.2002.

(3.) The Tribunal, on consideration of material papers placed before it, awarded a sum of Rs. 5,05,000 and the break-up details are as follows: <FRM>JUDGEMENT_182_LAWS(MAD)10_2013_1.html</FRM>