(1.) MFA No.1462 of 2014 is filed by the appellant-claimants seeking enhancement in the compensation; and MFA No.10834 of 2013 is by the Insurance challenging the quantum.
(2.) The Tribunal, having considered the case of the respective parties, has awarded compensation of Rs.23,35,000/- of which 50% negligence has been fastened on the deceased. To that extent the appeal filed by the claimants seeking modification of the judgment and fixing liability at 100% on the Insurance.
(3.) In the appeal filed by the insurance the ground taken is with regard to quantum. It is submitted that the income of the deceased is on the basis of the salary certificate issued. But without examining the author of the said salary certificate the Tribunal has taken the income at Rs.20,000/- per month which is on the higher side. Hence, he submits that when the author is not examined instead of taking the monthly income at Rs.20,000/- as claimed, the Tribunal should have taken the notional income at Rs.10,000/- per month. The second ground is that when the father is alive, the question of dependency does not arise. Hence he seeks modification in the award.