BENEDICTA Vs. PHILOMENA AND ORS.

JUDGEMENT

(1.) THE appeal has been preferred against the award passed in the claim petition filed by the wife of deceased Sahaya Nirmal Raj, aged about 32 years, a real estate broker alleged to be earning about Rs. 10,000/ - per month who died in the accident occurred on 22.05.2007.

(2.) HEARD Mr. Thirugnanam, learned counsel appearing for the appellant, Ms. Salim Fathima, learned counsel appearing for the first & second respondents and Mrs. C. Harini, learned counsel appearing for the four respondent/insurance company.

(3.) MR . Thirugnanam, learned counsel appearing for the appellant as well as Ms. Salim Fathima, learned counsel appearing for the first and second respondents would contend that the tribunal has not taken into consideration the future prospects of the deceased and therefore the monthly income should be enhanced.