MANAGING DIRECTOR Vs. SANTHANAM

JUDGEMENT

(1.) C.M.P.(MD)No.25 of 2019 has been filed to condone the delay of 830 days caused in representing the appeal in C.M.A.(MD).SR.32244 of 2016, which is filed as against the judgment and decree made in M.C.O.P.No.984 of 2007, dated 28.10.2015 on the file of the Motor Accidents Claims Tribunal, Special Sub Court, Thanjavur.

(2.) Heard the learned Counsel appearing for the petitioner / appellant Corporation and perused the documents placed on record. Notice to the respondent is dispensed with.

(3.) The above appeal has been filed questioning the quantum. Perusal of records shows that disability has been fixed at 58% and the learned Judge has awarded a sum of Rs.1,74,000/- towards disability. Even as per the reported judgment of this Court in National Insurance Company Limited vs. G.Ramesh , reported in 2013 (2) TN MAC 583, a sum of Rs.3,000/- is awarded for each percentage of disability. If a sum of Rs.3,000/- is granted for 1% disability, for 58% disability, (Rs.3,000 x 58= Rs.1,74,000/-), Rs.1,74,000/- could be arrived at. Hence, in my considered view, the amount granted by the Tribunal towards disability is very reasonable.