LAWS(MAD)-2008-2-339

N KUMUDHANATHAN Vs. R SHOBANA

Decided On February 28, 2008
N. KUMUDHANATHAN Appellant
V/S
R. SHOBANA Respondents

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation of Rs.25,500/- for the injuries sustained by the Appellant-Claimant, the Appellant has preferred this Appeal seeking for enhancement.

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

(3.) CHALLENGING the quantum of compensation, the learned counsel Mr.Rathinamani, appearing for the Appellant-Claimant has submitted that the Claimant has sustained 30% of disability and while so, the Tribunal has awarded a very low compensation of Rs.15,000/- for Permanent Disability. Further, it was submitted that the Claimant was aged only 19 years and that he having sustained fracture injury in the right hand, the Tribunal has awarded a very low amount of Rs.5,000/- for Pain and Suffering and the learned counsel for the Appellant prayed for enhancement of compensation.