SMT. MARIYAMMA MATHEW AND KUM REBEKHA MATHEW Vs. THE DIRECTOR, METLOCK PRECOAT SERVICES PRIVATE LTD. AND ICICI LOMBARD GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THOUGH this matter is posted in the admission list, it is taken up for final disposal with the consent of the learned counsel appearing for both the parties.

(2.) IN brief, the facts of the case are:

(3.) THE submission of the learned counsel appearing for the appellants at the outset is that, the Tribunal has committed an error in not appreciating Ex. P12 -Form No. 16A issued by the employer to show that there was income tax deductions from his income and also the bank statement produced at Ex. P11, Pass port Ex. P9 and Ex. P10 -Pan Card. The income of the deceased assessed by the Tribunal at Rs. 10,000/ - per month is on the lower side and the same is required to be re -determined reasonably and award compensation towards loss of dependency and conventional heads by modifying the impugned judgment and award passed by the Tribunal.