M SENTHILKUMAR Vs. VIJAY AGENCIES

JUDGEMENT

(1.) The appeal is filed by the claimant seeking enhancement of compensation.

(2.) The claimant, Senthilkumar, aged 19, Helper in a Tinkering workshop, earning a sum of Rs.3,000/-p.m., met with an accident on 21.12.2000. According to him, he suffered not only head injury but spine injury and multiple injuries all over the body leading to total incapacity to work. He claimed a sum of Rs.5,00,000/- as compensation before the Tribunal.

(3.) The Tribunal, considering the oral and documentary evidence, awarded a sum of Rs.2,05,000/-, payable with interest at 7.5% p.a. from the date of petition till the date of deposit, the break-up details of which are as hereunder :-