DURAI Vs. M.INDIRAMANI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the respondent.

(2.) The appeal is filed by the claimant being not satisfied with the award passed by the Tribunal. The claimants are the parents and brother of the deceased Karthikeyan, who died in the Motor Vehicle Accident on 12.09.2013, when hit by the omni bus bearing Reg.No.TN 30 AR 3669. After considering the evidence, the Tribunal has fixed the negligence on the part of the omni bus driver, insured under the second respondent/Insurance Company and directed the Insurance Company to pay a sum of Rs.9,59,000/- with 7.5% interest from the date of filing the petition till the date of realisation. The tribunal has fixed the notional income of deceased as Rs.8,000/-, taking into account that he was a student of B.Arch degree course.

(3.) The learned counsel of the appellant would submit that the computation of the loss of income by the Tribunal is very less. The Tribunal should have notionally taken the basic income of the deceased at Rs.12,000/- per month and ought to have added 50% to the future prospects.