C.L. HARIKUMAR Vs. M. PAZHANISWAMY

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court assailing the judgment dtd. 1/8/2018, passed by the High Court of Kerala at Ernakulam in MACA. No. 631/2012. Through this appeal, the appellant is seeking further enhancement of the compensation.

(3.) Having heard the learned counsel for the appellant,a perusal of the records indicate that the Motor Accidents Claims Tribunal (for short 'MACT') having considered the evidence on record, had reckoned the income of the appellant at Rs.2,500.00 (Rupees Two Thousand Five Hundred Only) per month and has thereafter, arrived at the compensation of Rs.3,40,900.00 (Three Lakhs Forty Thousand Nine Hundred Only) with interest.