KALAISELVI Vs. S SHANMUGAM

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation, the claimant has preferred this appeal.

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

(3.) CHALLENGING, the quantum of compensation, the Learned counsel for the Appellant has submitted that the Claimant has sustained fracture injury in C3 bone and she has suffered 40% disability and while so, the Tribunal has awarded only Rs.25,000/- for permanent disability and loss of earning capacity. It was further submitted that the claimant was a Health Assistant in Primary health Center and while taking treatment, she was not getting her salary and the Tribunal ought to have awarded compensation for loss of income. It was also submitted that the quantum of compensation awarded under the heads pain and suffering and extra nourishment are abysmally low and are to be enhanced.