MEGHRUNNISA Vs. G.MANOHAR

JUDGEMENT

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

(2.) The appeal is filed for enhancement of compensation awarded by the Tribunal on the ground that the Tribunal has not properly computed the loss of income and future prospects.

(3.) It is the case of motor accident, in which one Ammer @ Syed Ameer aged abut 39 years old died on 11.09.2010 due to the rash and negligent driving of the driver of the van bearing Registration No.TN-02- P2281, dashing against the two wheeler driven by the victim.