SUSILA Vs. V.SAMBANDAM

JUDGEMENT

(1.) In an accident that took place on 15.09.2001, the appellant/claimant aged 35 years, a coolie by avocation, had suffered injuries to her limb as a result of which her left leg was amputated below her knee, has sought a compensation of Rs. 5.0 lakhs on various heads, whereas the Tribunal has passed an award for Rs. 1,06,800.00 payable with interest @ 9% per annum. She has preferred this appeal seeking enhancement of compensation.

(2.) The learned counsel for the appellant highlighted what he considered as infirmities in the award in computing compensation for loss of leg due to amputation :

(3.) Per contra, the learned counsel for the second respondent submitted that the accident had taken place in the year 2001, and going by the cost of living in the year 2001 and the methodology generally adopted by the Tribunal in the matter of awarding compensation, its approach could not be faulted. At any rate, the multiplier 17 is not an appropriate multiplier and based on Sarala Varma case, the suitable multiplier is 16.