V UDHAYA SANKAR Vs. S KUMAR

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (II Small Causes Court) at Chennai, in and by award dated 18.06.2014 in M.C.O.P.No.1147 of 2012, the present appeal has been filed by the appellant/claimant.

(2.) Since the present appeal has been filed only questioning the quantum of compensation, it is not necessary for this Court to traverse into the other aspects of the award passed by the Tribunal.

(3.) It is the case of the claimant that on account of the accident caused by the vehicle insured with the 2nd respondent-Insurance Company, he had sustained the following injuries_ grossly crushed left leg around and below left knee with nonviable muscle, badly comminuted fracture left femur reck and fracture fibula neck right. He had undergone surgery on 10.09.2011 and his left leg below the knee was amputated. He took treatment from 10.09.2011 to 13.09.2011. At the time of accident, he was working as Supervisor in a private company viz., ATV Private Ltd at Mariamalai Nagar, and earning a sum of Rs.18,000/- per month. Further, he is a co-owner of agricultural land measuring 8 acres situated at Kollappakkam Village in Kanchipuram District. He had taken the entire 8 acres of land on lease from his brothers and was doing agriculture as part-time work by raising paddy crop, out of which he was earning a sum of Rs.4,80,000/- per annum. Thus, he made a claim for a sum of Rs.53,55,000/- as compensation.