NATIONAL INSURANCE COMPANY LTD Vs. MURUGAN

JUDGEMENT

(1.) THE Insurance Company is on appeal challenging the award 23.4.2008 made in MCOP.No.245 of 2007 on the file of Motor Accident Claims Tribunal (Sub Court) Sankari.

(2.) IT is a case of injury. The accident in this case happened on 13.4.2007. The injured claimant Murugan aged 34 years, Porter by occupation travelling on a two wheeler was hit by a lorry and in that accident he suffered grievous injuries. He was initially treated at Salem Government Hospital and thereafter he was taken to Natham Hospital, Salem and was treated as inpatient for a period of one month. In that accident, according to the claim petition, he suffered following injuries.(i) Grievous injury to the left leg, thigh,hip, spinal chord resulting in fracture in many places.(ii) Lacerated wound in the left hip and thigh(iii) Abrasion in left supra occipital areaAccording to the injured claimant, he was earning a sum of Rs.6,000/- as Porter every month. He claimed a sum of Rs. 7 lakhs as compensation.

(3.) THE only contention raised by the learned counsel for the appellant is on the quantum of compensation.