(1.) This Appeal has been filed by the Appellant/Claimant seeking enhancement of Compensation.
(2.) The Tribunal, under the impugned Award, has directed the Second Respondent/Insurance Company to pay the Appellant/Claimant a Compensation of Rs. 7,05,515,.00 which was rounded off to Rs. 7,05,600,.00 for the injuries sustained by the Appellant/Claimant as a result of an accident caused by a vehicle, insured with the Second Respondent/Insurance Company as detailed hereunder: <IMG>JUDGEMENT_46_LAWS(MAD)6_2024_1.JPG</IMG>
(3.) The nature of injuries sustained by the Appellant/Claimant as a result of the accident caused by a vehicle, insured with the Second Respondent/Insurance Company has not been disputed by the Respondents before the Tribunal. The Medical Board, after examination of the Appellant/Claimant, has assessed the Appellant's/Claimant's disability at 35%. The Tribunal, under the impugned Award, has awarded a sum of Rs. 1,05,000.00 at Rs. 3,000.00 per percentage towards Disability Compensation for 35% disability assessed by the Medical Board.