- (1.) The appeal is filed by the Insurance Company challenging the quantum of compensation awarded. Cross-objection has been filed by the claimant complaining about the inadequacy of compensation. The claimant Sekar, aged 22, employed as a mason, earning a sum of Rs. 3,750 per month, met with an accident on 5th November, 2003 and in respect of the injuries and permanent disablement suffered, he claimed a compensation of Rs. 2,50,000. As against the claim made for a sum of Rs. 2,50,000, the Tribunal awarded a sum of Rs. 1,15,000 with interest at 7.5% p.a., from the date of petition. The break-up details of the compensation are as under:
(2.) The learned Counsel for the Insurance Company submitted that the compensation awarded by the Tribunal is exorbitant, having regard to the fact that the accident had taken place in the year 2003.
(3.) On the other hand, it is pointed out by the learned Counsel for the claimant that though the Tribunal has accepted the fact that the claimant has suffered disablement, the amounts which should have been awarded for the claims made under various heads like loss of enjoyment of amenities, partial loss of earnings, extra-nourishment and transport expenses, have been disregarded by the Claims Tribunal.;