C.MURALEEDHARAN Vs. MOHAMMED

JUDGEMENT

(1.) SINCE the claim is for enhancement of compensation and otherwise there is no dispute between the parties, notice to the 1st respondent is dispensed with. The 2nd respondent appears through counsel.

(2.) THE appeal arises from the Award passed by the MACT, Kochikode in OP(MV).2762/05 awarding Rs.66226/- as compensation with interest at the rate of 7% per annum from 16.12.2005.

(3.) THE appellant was aged about 32 years at the relevant time and claims to have been worked in a private firm earning Rs.6000/- per month. Since no documentary evidence was produced to support that claim, the Tribunal has fixed the notional income of the appellant at Rs.2500/- per month.