TAMIL NADU STATE TRANSPORT CORPORATION (MADURI DIVISION IV) LIMITED Vs. V RAJAMMAL; V KALEESWARI; V AYYANARSAMI; V THANGESWARAN; V SHANMUGHAVELPANDIYAN; I SHANMUGAVEL THEVAR

JUDGEMENT

(1.) Transport Corporation has filed this Appeal, aggrieved over the award, 09.11.1999, made in M.A.C.O.P.No.251 of 1993, on the file of the Motor Accidents Claims Tribunal (Sub-Judge), Periyakulam.

(2.) The only contention made by the learned counsel for the appellant at the time of final hearing is that the income of the deceased fixed by the Tribunal at Rs.3,000/-p.m. is excessive and therefore, the compensation has to be reduced.

(3.) The accident in this case happened on 02.09.1992. The deceased was aged about 48 years, doing cotton business. The claimants are his wife, children and his father. The Tribunal was justified in fixing the monthly income of the deceased at Rs.3,000/-p.m., in view of the following decisions of this court: