THE MANAGING DIRECTOR Vs. V. JEYAPACKIALAKSHMI

JUDGEMENT

(1.) THE appeals in CMA(MD)No. 848 of 2014 and CMA(MD)No. 849 of 2014 have been filed challenging the award passed in MCOP No. 1063 of 2004 and MCOP No. 2245 of 2004, respectively, dated 02.01.2014.

(2.) THE claim in MCOP No. 1063 of 2004 was filed by the legal representatives of the deceased Doctor who was stated to be earning a sum of Rs. 30,000/ - per month. The Tribunal quantified the compensation at Rs. 20,04,800/ - with interest at 7.5% p.a., from the date of petition, and the break -up details are as under:

(3.) THE grievance of the learned counsel for the appellant is that the income ought not to have been fixed at Rs.15,000/ - and future prospective income ought not to have been allowed at all, when there is no proof for definite income of Rs. 15,000/ - per month.