- (1.) Questioning the quantum of compensation of Rs.7,95,850/- with interest at the rate of 6% per annum, awarded to a 27 years old man engaged in computer designing DTP works, and sustained, (1) a blunt injury abdomen CT showing shattered spleen with haemoperitoneum, (2) Chest injury CT showing bilateral clavicle fractured ribs 1,2,3(R), 8, 9(L) lung contusions LTR, (3) Fracture (r) Zygomatic arch and (4) Fracture transverse process (R) of Vertibra, Royal Sundaram Allianz General Insurance Co.Ltd., Coimbatore, has filed this appeal.
(2.) Assailing the correctness of the award, Mr.M.B.Gopalan, learned counsel for the appellant submitted that the claims tribunal has grossly erred in assessing the extent of disablement at 65% without any basis. He submitted that the claims tribunal has wrongly awarded Rs.4,32,000/- towards loss of income, by adopting multiplier method. According to him, even assuming that the respondent suffered 65% disability, the compensation that could have been awarded by the claims tribunal should be Rs.2,80,000/- only and not a sum of Rs.4,32,000/-, stated supra. It is his further contention that when the claims tribunal has awarded a huge sum of Rs.4,32,000/- towards loss of future income, a further award amount of Rs.1,30,000/- under the head disability compensation is not sustainable. For the above said reasons, he prayed for suitable reduction.
(3.) Heard the learned counsel for the parties and perused the materials available on record.;