K.KANNAN, J. - (1.) ALL the three appeals are connected and they arise out of the same accident.
(2.) FAO No. 613 of 1998 is a claim for enhancement of compensation for death of a male aged 27 years. He was a labourer and in the accident he was said to have suffered an amputation of one of his legs below the knee. The doctors who had examined him had assessed the disability at 50%. The assessment of compensation of Rs.1,50,000/ - is inadequate and I re - work the compensation. The various heads of compensation as under: - Injury Cases Age: 27 Period of hospitalization Occupation and Income labourer Heads of Claim Tribunal High Court Sl No Amount (Rs) Amount (Rs) 1 Loss of Income 10,000/ - from to 2 Medical Expenses: (i) Medicines (ii) Hospital Charges 25,000/ - (iii) Attendant Charges (iv) Special Diet (v) Transportation 3 Pain and Suffering 6,000/ - 1,00,000/ - 4 Disability Reduction in life 5 expectancy Loss of earning power in percentage Income x % of loss - of earning power x 6 multiplier Total 1,50,000/ - 5,41,000/ - In the manner of assessment of compensation under each one heads, I have taken disability assessed also resulting in equal percentage of loss of earning capacity. The total compensation shall be Rs.5,41,000/ -. The amount in excess of what has already been granted by the Tribunal shall attract interest at the rate of 7.5% per annum from the date of petition till the date of payment.
(3.) THE award is modified and the appeal is allowed to the above extent.;