Compensation award upheld, but interest reduced from 9% to 7.5% per annum.

The claimant was injured when his two-wheeler was hit by another two-wheeler on 20 January 2014.

He sustained a serious right-leg injury and other injuries, underwent treatment and surgeries, and claimed compensation.

The Motor Accident Claims Tribunal found the offending vehicle’s driver negligent and awarded Rs. 4,45,500 with interest at 9% per annum.

The insurer appealed, challenging only the quantum of compensation.

Whether the Tribunal’s assessment of compensation, including its awards for loss of income during treatment and disability, warranted interference.

Whether the interest rate awarded by the Tribunal should be modified.

The judgment identifies no specific statutory provision, precedent, or legal test as the basis for its decision on quantum.

It applies the general principle that compensation should be assessed having regard to the injuries, treatment, period of incapacity, and disability proved in the case.

The Court accepted that the claimant’s serious leg injury, surgeries, and treatment justified the Tribunal’s finding that he could not work for nine months.

It also considered the doctor’s assessment of 55% disability and the claimant’s evidence, and concluded that the total award of Rs. 4,45,500 was just and reasonable.

It nevertheless reduced the interest rate from 9% to 7.5% per annum.

The insurer was directed to deposit the award, accrued interest, and costs within six weeks; the claimant could withdraw the amount in accordance with law.

There was no order as to costs, and the connected miscellaneous petition was closed.