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Judgment
The claimant has filed this appeal seeking enhancement of the award dated 30.04.2015 made in MCOP.No.589 of 2014 on the file of the Motor Accident Claims Tribunal cum Principal District Judge, Pudukkottai.
The claimant was working as a Mason. He has suffered fractures in both legs in the accident that took place on 21.06.2014. The disability was assessed at 55% and it is partial and permanent in nature. The claimant had incurred expenditure to the tune of Rs.3,84,007/- for medical treatment alone. But the Tribunal awarded a sum of Rs.8,19,007/- as compensation. The Tribunal did not award any sum towards damage to the two wheeler in which he was riding. No damages was awarded under the head attender charges and other conventional heads also. The compensation awarded to the claimant is not adequate.
The learned counsel for the claimant would contend that this is a case of functional disability and that therefore multiplier method must be adopted. The claimant was an inpatient for 57 days. Even after getting treatment, he would still need medical assistance. Therefore, I am of the view that towards future medical expenditure, a sum of Rs.55,000/- can be awarded. A sum of Rs.75,000/- can be awarded towards attender charges. Thus, a further sum of Rs.1,30,000/- is awarded. The compensation payable to the claimant is enhanced from Rs.8,19,007/- to Rs. 9,49,007/-.
The award dated 30.04.2015 made in MCOP.No.589 of 2014 on the file of the Motor Accident Claims Tribunal cum Principal District Judge, Pudukkottai is modified.
The second respondent insurance company is directed to deposit a sum of Rs.9,49,007/- with interest at the rate of 7.5% per annum from the date of petition till the date of realization and costs, within a period of eight weeks from the date of receipt of a copy of this order, less the amount already deposited if any. On such deposit, the claimant is permitted to withdraw the entire compensation, less the amount already withdrawn by him, if any by filing proper application before the Tribunal.