V SARASWATHY Vs. N JAHANGIR

JUDGEMENT

(1.) Heard the learned counsel appearing for both sides and perused the records carefully.

(2.) It is a case of fatal. The manner of the accident is not in dispute. The appellants / claimants have filed this appeal seeking to enhance the compensation awarded by the Tribunal.

(3.) The learned counsel appearing for the appellants / Claimants submitted that though the deceased was earning a sum of Rs. 28,000/- p.m. by doing Auto Consultancy business, the Tribunal has taken only a sum of Rs. 4,500/- p.m. He would further submit that the Tribunal has failed to add future prospects in the monthly income of the deceased and therefore, the same may be added in the monthly income of the deceased and thereby, the award passed by the Tribunal may be enhanced.