VIJAYAKUMAR Vs. VENKATAPATHY

JUDGEMENT

(1.) BEING aggrieved by the award of compensation of Rs.6,00,000/ - for the injuries sustained by the Respondent/Claimant, the Insurance Company has preferred this appeal.

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

(3.) TAKING strong exception to the huge amount of compensation awarded to the claimant, the learned counsel for the Appellant -Insurance company Mr.C.Ramesh Babu has submitted that the Tribunal erred in adopting the multiplier method. The learned counsel for the Appellant has further submitted that the claimant being employed as Village Administrative Officer and continued to be working in the same capacity and earning the same salary, the Tribunal has grossly erred in awarding the lump sum, such a huge compensation of Rs.6,00,000/ -. The learned Counsel for the Appellant -Insurance Company placing reliance upn the Full Bench decision of this Court reported in 2006 (4) CTC 433 (Cholan Roadways Corporation Limited v. Ahmed Thambi), has submitted that the Tribunal has not chosen to itemise the award and therefore, the huge amount of compensation awarded by the Tribunal cannot be sustained.