FUTURE GENERAL INDIA INSURANCE COMPANY LIMITED Vs. BABY

JUDGEMENT

(1.) Challenge in this appeal is by the Insurance Company to the award of Rs.29,80,799.00 for the death of one Murugesan, who died in a Motor accident that occurred on 1/9/2016.

(2.) We heard Mr.S.Srinivasa Raghavan, learned counsel appearing for the appellant/Insurance Company, Mr.J.Madhu, learned counsel appearing for the claimants, namely, respondents 1,3 and 5 and Mr.S.Sankarapandian, learned counsel appearing for the sixth respondent, who is the owner of the vehicle. It is stated that the fourth respondent is no more and the legal heir is the fifth respondent his wife. The factum of the death is recorded and the fifth respondent is impleaded as legal heir of the deceased fourth respondent.

(3.) The only question that is addressed by Mr.S.Srinivasa Raghavan, learned counsel for the appellant, is that the Tribunal was not justified in allowing the future prospects after having fixed the notional income by adopting inflation index following the judgment in Andal and 2 others vs. Avinav Kannan and another reported in 2019 (1) TN MAC.