KRIPA Vs. VILAS

JUDGEMENT

(1.) The claimant in MVC No.887/2013 before the I- Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Hubballi (for short "the Tribunal") has filed this appeal challenging the quantum of compensation awarded by the Tribunal.

(2.) The claimant claimed that the Tribunal has considered the notional income of the deceased at a sum of Rs.6,000.00 per month while as per the chart prescribed for settlement of accidental claims at Lok-Adalath, the notional income is fixed at a sum of Rs.7,000.00 per month. He therefore prays that the compensation awarded by the Tribunal has to be re-determined.

(3.) Learned counsel for the insurer does not dispute the fact that the notional income in similar cases is treated at a sum of Rs.7,000.00 per month. In that view of the matter, the compensation determined by the Tribunal deserves to be reconsidered as follows: