BASKARAN Vs. RAMAKRISHNAN

JUDGEMENT

(1.) The parents of the deceased Ganesh, who succumbed to the injuries sustained in an accident that had taken place on 09.08.2014, filed a claim petition in M.A.C.T.O.P.No.188 of 2014 before the Motor Accident Claims Tribunal (District Judge), Karaikal. claiming a sum of Rs.15,00,000/- as compensation.

(2.) As against the claim made, the Tribunal, on consideration of oral and documentary evidence, awarded a sum of Rs.3,84,000/-, the break up of which is as under :-

(3.) The learned counsel appearing for the appellants submit that when evidence has been let in through the Employer of the deceased to substantiate the income earned by the deceased and by also marking the salary certificate Ex.P11, the monthly income should have been fixed at Rs.12,000/- p.m., i.e. Rs.400/- per day, but, the Tribunal had committed a mistake in fixing the monthly income at Rs.3,000/- p.m., and, therefore, the income has to be appropriately fixed and the compensation enhanced.