SOOSAI MARY Vs. SENTHIL KUMAR

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant / claimant and the learned counsel appearing for the second respondent / Insurance Company.

(2.) It is a case of injury. The manner of the accident is not in dispute. The Tribunal has awarded a sum of Rs. 2,12,000/- as compensation with 7.5% interest per annum from the date of petition till the date of realization. The appellant / claimant has filed this appeal seeking to enhance the compensation awarded by the Tribunal.

(3.) The learned counsel appearing for the appellant / claimant submitted that due to the accident, the right leg of the claimant is amputated and before the accident, she was working as coolie and earning a sum of Rs. 4,000/- per month. Now, she lost her avocation and she depends on other even for her basic needs. Though the Tribunal has taken the disability of the claimant as 75%, without adopting the multiplier method, the Tribunal has awarded only a sum of Rs. 2,000/- per percentage of disability. Thus, he requested this Court to adopt multiplier method for arriving at a loss of income due to disability and accordingly, to enhance the compensation amount.