M RAVI Vs. M RAJAMANICKAM

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation of Rs.34,620/- for the injuries sustained by the Appellant-Claimant, the Appellant has preferred this Appeal seeking for enhancement.

(2.) RELEVANT facts which are necessary for disposal of this Appeal are as follows:-

(3.) CHALLENGING the quantum of compensation the learned counsel Mr.N.M.Muthurajan, appearing for the Claimant has submitted that the Claimant has suffered permanent disability at 35% due to nasal bone injury and head injury and without taking into consideration, Tribunal has awarded a very low amount for permanent disability. It was further submitted that the injured Claimant was in the hospital as inpatient for 12 days and whileso, Tribunal has awarded very low amount of Rs.500/- for transport to hospital and extra nourishment and Rs.2000/- for pain and suffering. The learned counsel for the Appellant has prayed for substantial increase in the compensation amount awarded.