GURUMOORTHY Vs. SANKAR

JUDGEMENT

(1.) The petitioner, who was aged about 51 years suffered dislocation of right shoulder along with fracture. He has also suffered injury in the Chest, Right Leg, Left Hand and multiple injury all over the body. He was earning a sum of Rs.20,000.00 per month by employment in Sri Vani Watch company. In respect of injury sustained in an accident, he filed a claim petition for compensation of a sum of Rs.10.00 lakhs. The trial court ordered a sum of Rs.2,44,160.00 and the break up details are as under:-

(2.) The claimant contends that the amount of compensation awarded is not just and proper and therefore, it could be enhanced. So claiming, this Civil Miscellaneous Appeal has been filed.

(3.) The learned counsel appearing for the appellant would submit that the permanent disablement has resulted in permanent loss of earning capacity and the multiplier method should have been adopted in this case for the purpose of quantification of compensation.