NEW INDIA ASSURANCE COMPANY LIMITED Vs. M. JAYARATHNAMMA

JUDGEMENT

(1.) THIS appeal is filed by the Insurance Company challenging the quantum. The grounds urged are the multiplier selected is of the deceased who is a bachelor. The correct multiplier should be referable to the age of the mother -claimant and further instead of deducting 50%, the Tribunal deducted 1/3 of income. The accident is of the year 2011 where the Tribunal has assessed the income of the deceased at Rs. 3000/ - p.m. After this is taken into consideration, the actual income should have been relevant to the year of accident and more than what is awarded. Allowing this appeal is only a futile exercise because more or less, it comes to what is awarded by the Tribunal. Taking into consideration this fact, I do not find that this is a fit case to issue notice to the respondents. Hence the appeal stands dismissed without notice to the respondents. The amount in deposit shall be transferred to the concerned MACT.