UNNAMALAI Vs. RAMAKRISHNAN

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 13.08.2007, made in M.A.C.T.O.P.No.694 of 2006 on the file of the Motor Accident Claims Tribunal, Thiruvannamalai District Court, Thiruvannamalai District.

(2.) The claimants are the appellants, filed the appeal, seeking enhancement of compensation.

(3.) The learned counsel appearing on behalf of the appellants mainly contended that the deceased, at the time of accident, was about 65 years and as per the Postmortem Report, he was aged about 68 years. However, the fact that he was employed as a Watchman in a Private company was not considered by the Tribunal and the Notional income of the deceased was fixed as Rs.2,000/- per month, which is erroneous.