REGIONAL MANAGER Vs. BASAMMA

JUDGEMENT

(1.) Appeal is by the insurance as well as the claimant. In the appeal filed by the insurance the challenge is on quantum and the claimants' appeal is for enhancement of compensation.

(2.) The grounds taken by the insurance is with regard to deduction at 50% instead of one third. The second ground is that for calculation of dependency the age of the younger parent should have been whereas the Tribunal has taken the age of the deceased which is an error. Hence, he prays for modification of the judgment and award.

(3.) In the appeal filed by the claimants seeking enhancement is with regard to the income taken by the Tribunal. The submission is that the income is claimed at Rs.14,000/- per month whereas the Tribunal has assessed at Rs.6,900/- per month which is on the lower side. Hence, the learned counsel prays to take the income as prayed for. He further submits that the future prospects should have been added at 40% instead the Tribunal has added at 30% which is also on the lower side. Hence submits that the compensation may be enhanced suitably.