GENERAL MANAGER, ENGINE FACTORY Vs. AYYAVU

JUDGEMENT

(1.) This Appeal has been filed by the Owner of the vehicle, which caused the accident resulting in injuries sustained by the Respondent/Claimant.

(2.) The Appellant has filed this Appeal primarily on the ground that the Tribunal has erroneously assessed the disability of the Respondent/Claimant at 40% and has erroneously awarded Compensation on the higher side under various heads.

(3.) The Tribunal has awarded a Total Compensation of Rs.4,70,000.00 to the Respondent/Claimant as detailed hereunder: <IMG>JUDGEMENT_51_LAWS(MAD)6_2024_1.JPG</IMG>