RAJ KUMAR Vs. AJAY KUMAR

JUDGEMENT

(1.) Leave granted. Heard.

(2.) The Appellant was injured in a motor accident on 1.10.1991 and sustained fracture of both bones of left leg and fracture of left radius. He was under treatment from 1.10.1991 to 16.6.1992. The Motor Accident Claims Tribunal, by award dated 20.7.2002, awarded compensation of Rs. 94,700/-, with interest at 9% per annum from the date of petition till date of realization. The amount awarded was made up of Rs. 11,000/- towards medical expenses, conveyance and special diet; Rs. 3600/- towards loss of earning during period of treatment; Rs. 25,000/- for pain and suffering; and Rs. 55,080 towards loss of future earnings. For calculating the loss of future earnings, the Tribunal took the minimum wage as the monthly income of the Appellant, that is Rs. 891/- rounded off to Rs. 900/- and deducted one-third therefrom towards the personal and living expenses; and by assuming the percentage of disability (45%) shown in disability certificate to be the economic disability, the Tribunal arrived at loss of future earnings as 45% of Rs. 600/-, that is Rs. 270/- per month or Rs. 3,240/- per annum. By applying a multiplier of 17, it arrived at Rs. 55,080/- as the loss of future earnings. The Appellant filed an appeal seeking increase in compensation. The High Court rejected the said appeal by the impugned judgment dated 31.1.2007 on the ground that the disability certificate produced by the Appellant was not reliable. The said judgment of the High Court is challenged in this appeal by special leave.

(3.) The Appellant puts forth two grievances: (i) the assessment of monthly income at Rs. 900/- was very low; and (ii) deduction of one third of the income (towards personal and living expenses) while assessing the future loss of earning was not warranted. The questions that therefore arise for our consideration are whether the principles adopted for assessing the compensation were erroneous and whether compensation awarded requires to be increased. General principles relating to compensation in injury cases