MANAGER UNITED INDIA INSURANCE COMPANY LTD. Vs. CHINNASAMY

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the quantum of compensation awarded by the Tribunal vide the decree and judgment dtd. 29/11/2021 made in MCOP.No.115 of 2018.

(2.) The learned counsel for the claimant would submit that on 15/11/2017 while the claimant was waiting in auto TN-29-BW-7185 in traffic at Krishnagiri to Dharmapuri NH Road, an Innova Car bearing Registration No.KA-03-MR9699 came in a rash and negligent manner and dashed against the claimant, due to which he sustained severe injuries. Considering all the aspects, the Tribunal had awarded the compensation in the following manner: <IMG>JUDGEMENT_265_LAWS(MAD)3_2024_1.jpg</IMG>

(3.) The main grievance of the appellant is with regard to the compensation awarded by the Tribunal towards the Medical Expenses. The learned counsel had referred to Ex.P9 and would contend that the medical bills were produced only for a sum of Rs.1,83,580.00. However, the Tribunal had awarded a sum of Rs.6,36,783.00, which is on higher side. Further, he would also submit that the compensation awarded by the Tribunal under the other heads are also on higher side. Hence, he requests this Court to re-determine the same.