- (1.) Leave granted.
(2.) The first appellant met with a motor accident and as a result thereof he was paralysed due to head injury. It was found by the Motor Accident Claims Tribunal that he was having 100% disability and that he was an agriculturist having five acres of land. The Tribunal on assessment of the evidence led by the parties fixed a sum of Rs.10,000/- as yearly income from agriculture and taking into consideration the age of the appellant, multiplier of 13 was applied and was awarded an amount of Rs.1,30,000/- towards loss of earning capacity; Rs. 20,000/- towards the pain and suffering suffered by him; Rs. 3,000/- towards the cost of hospitalization; and Rs.50,000/- towards continued loss of amenities, totalling to a compensation of Rs. 2,03,000/-. Aggrieved by the quantum of compensation awarded by the Tribunal, the appellant approached the High Court of Kerala. The High Court partly allowed the appeal and modified the award. The High Court was of the view that the income of the appellant should have been assessed on the basis of notional income of a non- earning person as fixed in the Second Schedule to the Motor Vehicles Act. Considering that the appellant would be entitled to Rs.1,95,000/- as loss in earning capacity, the High Court thus enhanced the amount of compensation under that head by an amount of Rs.65,000/-. The High Court was further of the view that the appellant would require the life-long attention and for that he would be requiring by- standers/nursing expenses and awarded Rs.20,000/- on that account. Considering the long term treatment from 1.7.1996 to 30.7.1996 in hospital and the nature of the injury sustained, the compensation towards medical expenses was enhanced by an additional amount of Rs.10,000/-.
(3.) Thus, in the appeal the High Court has enhanced the amount of compensation by an amount of Rs.95,000/- with 7% interest per annum from the date of application till the date of deposit. Aggrieved by the said order on account of inadequate compensation under the headings of loss of income, pain and suffering and continuous loss of amenities, the present appeal has been filed.;