MANJULA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) WITH the consent of learned counsel for both the parties, the appeal though posted for Admission is heard for final disposal.

(2.) THE appeal is by the claimant, seeking enhancement of compensation awarded by the MACT, at Bangalore in MVC No.2213/2009 by the judgment and award dated 20.9.2010. The Tribunal has awarded compensation of Rs.3,87,000/-.

(3.) THE income of the claimant has been assessed at Rs.4,000/- per month and it is submitted that by taking all relevant factors namely date of accident, cost of living and price index and also down fall of the value, the income is to be taken at Rs.4,500/- per month. Learned counsel for the appellant submitted that as per the judgment of the Supreme Court, it is held that where the income is not proved, the same has to be calculated at Rs.4,500/- per month. It is further submitted that the compensation awarded under other heads is lower in side. Hence, she submitted to enhance the compensation.