NEW INDIA ASSURANCE CO. LTD Vs. C.RAJENDRAN

JUDGEMENT

(1.) The claimant, C.Rajendran, aged 24, doing Biscuit Business, earning a sum of Rs.4,000/- per month, met with an accident on 27.04.2001. In respect of the injuries sustained, he claimed a sum of Rs.30,000/- as compensation. The Tribunal has passed an award for a sum of Rs.10,000/- under the head of Pain and suffering, Medical expenses and loss of income, in total.

(2.) Contending that the amount of compensation is exorbitant to the nature of injuries sustained, the Insurance Company has filed this Appeal.

(3.) The sole contention raised by the learned counsel for the appellant is that the Tribunal erred in fastening the liability on the appellant even after accepting the case of the appellant, by wrongly interpreting the decisions relied on by the claimant.