N.KIRUBAKARAN,J. - (1.)The appeal been preferred by the insurance company against the award of Rs.3,45,000.00 awarded by the tribunal as compensation for the injuries sustained by the first respondent in the accident occurred on 05.02.2012.
(2.)Heard Mr. J. Chandran, learned counsel appearing for the appellant and Mr. K. Varadha Kamaraj, learned counsel appearing for the 1st respondent/claimant.
(3.)The only question to be decided is with regard to the quantum of compensation awarded by the tribunal. The tribunal, based on the injuries and PW2 - doctor's evidence, determined the partial permanent disability at 45% and determined loss of future earning capacity at 15% as he sustained fracture in the left shaft of femur. Taking Rs.6500.00 as the monthly income and adding 50% towards future prospects, the loss of income was arrived at Rs.9570.00. Applying appropriate multiplier 17 according to the age of the first respondent/claimant, awarded a sum Rs.2,98,350.00 towards loss of future earning capacity for 15% disability. Including other amounts, the tribunal awarded a sum of Rs.3,44,350.00, rounded off to Rs.3,45,000.00 as compensation.