S KALA Vs. L SARAVANAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Judgment and Decree dated 13.03.2019 made in M.C.O.P.No.2757 of 2015 on the file of Motor Accident Claims Tribunal, Principal District Judge, Cuddalore.

(2.) The case in brief is as follows:

(3.) The claimant is the appellant herein. The appeal had been filed by the claimant stating that the learned Motor Accident Claims Tribunal had ignored the claim of the claimants. Though the deceased Sekar was a business man and an income tax assessee and the claimants had filed documents Exs.P.8 and P.15 as proof of income and also as proof of the deceased being an income tax assessee, the same was not considered by the Tribunal and it had fixed notional income of Rs.10,000/- only. Therefore, the award granted is on the lower side. Aggrieved by the same, the claimants have filed this appeal seeking enhancement of the award amount.