MAJOR P MANICKAM Vs. MANJUNATH

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation of Rs.1,25,000/- for the injuries sustained by him in the Road Traffic Accident, the injured-Claimant has preferred this Appeal.

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

(3.) CHALLENGING the impugned Order, the learned counsel Thiru.S.K.Raghunathan, appearing for the Appellant-Claimant has submitted that the Claimant was a Army person and was earning the monthly salary of Rs.15,000/- and due to the accident he was relieved from the job and the same was not taken into consideration by the Tribunal. It was further submitted that the Tribunal erred in arriving at the compensation of Rs.1,25,000/- without any basis and without taking into consideration the Permanent Disability suffered by the Claimant and also the Loss of future prospects of earning by the Claimant. It was further contended that the Tribunal erred in not awarding any compensation for Pain and Suffering caused to the Appellant due to the accident.