K.U.GEORGE Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) THE respondent appears through counsel.

(2.) THIS appeal arises from the Award dated 29.4.2010 in O.P.(MV).167/2006 of the MACT, Kalpetta (for short 'the Tribunal).

(3.) THE learned counsel submits that the appellant was running a small scale industrial unit as revealed by the document produced along with the appeal. It is submitted that the Tribunal went wrong in fixing the notional income of the appellant at Rs.2500/- per month. It is also submitted that compensation awarded is low. The Tribunal has not awarded any compensation for disability, loss of earning power and loss of enjoyment of amenities of life.