NATIONAL INSURANCE COMPANY Vs. A DHANSEKARAN AND ORS

JUDGEMENT

(1.) The appeal has been filed by the insurance company challenging the quantum of compensation awarded.

(2.) Dhanasekaran, aged 48 years, engaged in chicken business and earning a sum of Rs.8,000/- per month, met with an accident on 15.09.2002. In respect of the injuries sustained, he claimed a sum of Rs.5 lakhs as compensation and the Tribunal awarded a sum of Rs.2,90,000/- under the following break-up details:

(3.) Challenging the same, the insurance company has preferred this appeal.