UNITED INDIA INSURANCE CO LTD Vs. ALEX

JUDGEMENT

(1.) THE above Appeal is directed against the Award dated 30. 1. 2002 made in MCOP. No. 29 of 2000 by the I Additional Motor Accidents Claims tribunal (I Additional Sub Court), Gobichettipalayam.

(2.) ON a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that the first respondent herein has filed the claim petition before the I Additional Motor accidents Claims Tribunal, Gobichettipalayam claiminga sum of Rs. 9 lakhs towards compensation for the grievous injuries sustained by him in a motor vehicle accident.

(3.) ACCORDINGLY, the amount arrived at by the Tribunal below under the head of loss of income at Rs. 5 ,64,48 0 /= should be reduced in view of the above finding of this Court. Therefore, while applying the multiplier 16 as rightly adopted by the Tribunal below and taking the daily wages of the claimant at Rs. 120/=, the amount under this head would come to Rs. 4,83,840/=.