THIRUMALAISAMY Vs. CHELLIAH

JUDGEMENT

(1.) THE claimant in M.C.O.P.No.579 of 1996 on the file of the Subordinate Judge, Dharapuram, (Motor Accidents Claims Tribunal), not being satisfied by the Award dated 3.2.2000 passed by the Tribunal for a compensation of Rs.1,05,000/- has filed the above appeal. Hence, the quantum of compensation alone is challenged.

(2.) SINCE the quantum of compensation alone has to be considered, the necessary facts alone are narrated, which are as follows:

(3.) THE learned counsel further submitted that since the age of the appellant was only 23 years at the time of the accident, maximum amount should be awarded for loss of earning power.