SADASIVAM Vs. P KALAVATHI

JUDGEMENT

(1.) These appeals have been preferred by both the Insurance company (C.M.A.No.1017 of 2018) and the claimant (C.M.A.No.537 of 2018). They have come up before this Court challenging the very same award passed by the Tribunal to the tune of Rs. 19,00,500/- as compensation to the claimant, by name, R.Sadasivam, aged 50 years, Wholesale Merchant allegedly earning about Rs. 12,000/- per month, who sustained injuries, leading to amputation of left leg above knee, in the accident which occurred on 12.02.2013, when the claimant was riding his motorcycle, which was hit down by a tipper lorry insured with the Insurance Company.

(2.) Heard Mr.M.B.Raghavan, learned counsel appearing for the Insurance Company and Mrs.Ramya V.Rao, learned counsel appearing for the claimant.

(3.) It is submitted by Mr.M.B. Raghavan, learned counsel for the Insurance Company that there is no proof with regard to the avocation of the victim as a wholesale merchant and earning of Rs. 12,000/- per month. However, the Tribunal fixed Rs. 12,000/- as the income per month. Therefore, the learned Counsel for the Insurance company sought to reduce the amount.