NEW INDIA ASSURANCE CO. LTD. Vs. SELVAMANI

JUDGEMENT

(1.) The civil miscellaneous appeals arise out of fair and decretal order dated 3.12.2007 made in M.C.O.P. Nos. 137 and 138 of 2003 on the file of the Motor Accidents Claims Tribunal (Sub-Court), Cheyyar.

(2.) The factual matrix of the case is as follows:

(3.) At the time of accident, Selvamani, petitioner in M.C.O.P. No. 137 of 2003, was aged about 20 years and he was a rice and paddy merchant and thereby earning a sum of Rs. 8,000 per month. Since he has sustained grievous injuries, which led to permanent disability, he claimed a compensation to the tune of Rs. 5,00,000.