MANIKANDAN Vs. JAI GANESH

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant / Claimant and the learned counsel appearing for the 2nd respondent / Insurance Company.

(2.) It is a case of Injury. The manner of the accident is not in dispute. The claimant has filed this appeal seeking to enhance the compensation.

(3.) The learned counsel appearing for the appellant / claimant contended that due to accident, the claimant has sustained 52% of disability and that the Tribunal has awarded only a sum of Rs.2,000/- per percentage of disability. By relying upon the decision of the Hon'ble Supreme Court in Vimal Kanwar Vs. Kishore Dan, 2013 1 TNMAC 641 , the learned counsel for the appellant / claimant requested this Court to award Rs.3,000/- per percentage of disability. He further submitted that the award passed by the Tribunal on the other heads are on the lower side and hence, requested this Court to enhance the same reasonably.