NATIONAL INSURANCE COMPANY LIMITED, CHENNAI Vs. YOGALAKSHMI

JUDGEMENT

(1.) These civil miscellaneous appeals have been filed challenging the judgment and decree dtd. 17/3/2023 in MCOP.No.5532 of 2019.

(2.) The learned counsel for the claimant would submit that on 21/9/2019, while one R.Sathishkumar was driving a car bearing Registration No.TN-02- BK-8883from Chennai to Kollimalai, a Gas Tanker Lorry bearing Registration No.TN-88-A-9316 came in a rash and negligent manner and dashed against the said car, due to which the said R.Sathishkumar was died on the spot. Considering all the aspects, the Tribunal had awarded the compensation in the following manner:

(3.) She would further submit that at the time of accident, the deceased was aged about 32 years and earning a sum of Rs.41,000.00 per month. To prove the same, the claimants had produced Ex.P8/Confirmation Letter of J.B.Chemicals and Pharmaceuticals Ltd., Ex.P9/Increment Letter 2017-18, Ex.P10/Resignation Acceptance, Ex.P11/Letter of Appointment of Macleods Pharmaceuticals Ltd., Ex.P12/Salary Slip for the months of May, June and August, 2019 and Ex.P13/Copy of Summary of Account as on 31/7/2019. Based on the Salary Slip of the deceased, the Tribunal had fixed a sum of Rs.37,682.00 as income of the deceased after deducting a sum of Rs.3,318.00, which was contributed towards Provident Fund, Benevolent and MED PREM.