JUDGEMENT
J.Nisha Banu, J. -
(1.)Heard the learned counsel appearing for the appellant / Claimant and the learned counsel appearing for the respondents.
(2.)It is a case of Injury. The manner of the accident is not in dispute. The Tribunal has awarded a sum of Rs.2,23,760/- as compensation. The claimant has filed this appeal seeking to enhance the compensation.
(3.)The learned counsel appearing for the appellant / claimant contended that due to accident, the claimant has sustained 61% of disability and he could not continue his avocation of agricultural operation and other businesses. The Tribunal has awarded only a sum of Rs.2,000/- per percentage of disability. By relying upon the decision of the Hon'ble Supreme Court in Vimal Kanwar Vs. Kishore Dan, 2013 1 TNMAC 641 , the learned counsel for the appellant / claimant requested this Court to award Rs.3,000/- per percentage of disability. He further submitted that the award passed by the Tribunal on the other heads are on the lower side and hence, requested this Court to enhance the same reasonably. He would further submit that the Tribunal has failed to award any sum towards future medical expenses and that even after the award passed by the Tribunal, the claimant has spent about Rs.10,000/- for medical expenses and in order to substantiate the same, he has filed C.M.P.(MD).No.5654 of 2017 seeking to receive the said medical bills as additional document.
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