J JUSTIN @ MARIYA JUSTIN RAJ Vs. N GOVINDASWAMY

JUDGEMENT

(1.) The appeal has been preferred by the claimant, questioning the quantum of compensation of Rs.5,36,000/- awarded by the Tribunal for 90% disability, caused due to the injuries sustained by the appellant, in the accident which occurred on 15.10.2007 when the appellant, who was walking on the road along with his friends was dashed by a Tata Van, resulting in his sustaining grievous injuries. At the time of accident, the appellant was aged about 19 years, working as diamond polish worker, earning about Rs.3,000/- per month.

(2.) Heard Mr.Ma.P.Thangavel, learned counsel appearing for the appellant and Mr.D.Baskaran, learned counsel appearing for the insurance company.

(3.) Since the claimant has come before this Court questioning the quantum of compensation and there is no appeal by the insurance company either in respect of negligence nor quantum of compensation, the question of going into the liability does not arise and it is deemed to have attained finality.