ESTHER Vs. DEVAPITCHAI GNANAIAH

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The claimants are on appeal questioning the award dated 05.02.2015 made in M.C.O.P No.23 of 2014 on the file of the Motor Accidents Claims Tribunal, II Additional District Judge Tirunelveli on the ground of quantum.

(3.) The deceased Sivakumar was aged 37 years when he died. The claimants alleged that he was doing book binding work and earned a sum of Rs.45,000/- per month. To sustain their claim as he was earning such a sum, Exs.P6 and P9 were marked. A perusal of the said exhibits would show that during the year 2012-13 the deceased was doing a contract work, for which a sum of Rs.4,92,230/- was received by him. It is not brought on record when the deceased commenced the business and for how long he was running it and how much income was reflected in the income tax returns.