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Judgment
Aggrieved by the inadequate compensation awarded by the Tribunal, the claimant has filed this Civil Miscellaneous Appeal seeking enhancement.
The claimant was involved in an accident on 29.11.2009 on account of the rash and negligent driving of the vehicle belonging to the first respondent which was insured with the second respondent. The claimant was awarded a sum of Rs.2,92,000/- with interest.
Heard the learned counsels for both parties.
The claimant was a Mason who was aged about 42 years. He was also a self employed manual worker. He suffered a severe fracture and crush injury on his left leg. He was on impatient for 23 days. Surgery was conducted three times. The left leg was shortened by 4 cms due to the accident which is established by the evidence of PW.2 doctor. Disability has been assessed at 58%.
The learned counsel for the claimant would contend that this is the case of functional disability and that therefore multiplier method should be adopted. I am not able to agree with the said contention. It is true that the appellant had suffered grievous and serious injury on his left leg leading to shortening by 4 cms. But that would not disable him from resuming his normal avocation as a masion and stone breaking worker.
Therefore, I sustain the contention of the counsel for the insurance company that multiplier cannot be adopted in this case. But, considering the nature of the injuries suffered by the claimant, the compensation payable to him will certainly have to be enhanced. Accordingly, the compensation payable to the claimant is reworked as under :
Sl.No. Head Award Amount in Rs.
For disability (58x3000) 1,74,000
Pain and suffering 50,000
Medical expenses 1,50,000
Loss of income 50,000
Attending charges 10,000
Transportation charges 10,000
Extra nourishment 10,000
Total 4,54,000
The second respondent insurance company is directed to deposit the balance amount within a period of twelve weeks from the date of receipt of a copy of this order. On such deposit, the claimant is permitted to withdraw the same with accrued interest for filing an appropriate application before the Tribunal.
In the result, the award dated 10.01.2014 passed by the Motor Accidents Claims Tribunal, Sub-Court, Kulithalai is modified as indicated above. This Civil Miscellaneous Appeal is partly allowed. No costs.