B. SUBASHINI Vs. C. EZHIL VENDAN

JUDGEMENT

(1.) This appeal has been filed by the claimants, seeking for enhancement of compensation. The claimants are the dependents of the deceased Mohan @ Bandi Mohan. Mohan @ Bandi Mohan died as a result of an accident caused by a vehicle insured with the third respondent.

(2.) The Tribunal under the impugned award directed the third respondent to pay the appellants a compensation of Rs.3,22,648.00 together with interest at the rate of 7.5% per annum from the date of claim till the date of payment as detailed hereunder: <IMG>JUDGEMENT_96_LAWS(MAD)4_2024_1.JPG</IMG>

(3.) The appellants have challenged the impugned award primarily on the ground that the Tribunal has erroneously fixed the notional monthly income of the deceased at Rs.2,610.00 based on the pension received by him as on the date of the accident, which according to the appellants is too low.