CHANDRASEKARAN Vs. THE GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION, CHENNIMALAI ROAD, ERODE TOWN, ERODE DISTRICT

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The injured claimant has preferred this appeal seeking enhancement.

(3.) The claimant was aged 25 years when the accident took place on 02.02.2011. He suffered amputation on his right leg. Though the doctor assessed the disability at 70%, the Tribunal awarded only a sum of Rs. 1,36,000/- in all. The claimant is an agricultural coolie. Though the claimant in his memo of grounds contended that multiplier method should be adopted, the value of appeal is restricted to Rs. 3,00,000/-. Therefore, the compensation payable to the claimant has to be reworked as under: <FRM>JUDGEMENT_86_LAWS(MAD)11_2017_1.html</FRM> Thus, in all, the compensation payable to the claimant is enhanced from Rs. 1,36,000/- to Rs. 4,36,000/- and the award passed in M.C.O.P. No. 86 of 2012 dated 16.04.2013 on the file of the Motor Accident Claim Tribunal/Chief Judicial Magistrate Court, Dindigul is modified.