VELMURUGAN Vs. P & C CONSTRUCTION (P) LTD

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the learned Principal Subordinate Judge, Motor Accident Claims Tribunal, Tirunelveli, in M.C.O.P.No.226 of 2011, dated 22.04.2013, the present civil miscellaneous appeal has been filed.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of injury and the claimant/injured, being dissatisfied with the compensation of Rs.1,64,744/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant/claimant, due to accident he sustained crush injury on his left leg ankle front portion, which was later amputated. His disability was assessed as 40%. Though, the tribunal has taken 40% disability, but has given Rs.2,000/- per percentage of disability and awarded only a meagre sum and therefore, he prays for enhancement. It is his further case that the tribunal ought to have awarded substantial amount towards extra nourishment, transportation and pain and sufferings, loss of income for treatment period, however, a meagre sum was awarded under these heads.