PARITHA Vs. PRABAKARAN

JUDGEMENT

(1.) Not satisfied with the compensation awarded by the Tribunal, the appellants/claimants have filed the present appeal seeking enhancement on the quantum of compensation.

(2.) Heard the learned Counsel on either side and perused the records carefully.

(3.) The learned Judge has taken the income of the deceased as Rs.3,050/- per month. The deceased was aged 60 years at the time of accident. Perusal of the Ex.P.11 Pension Payment Order shows that deceased was receiving a sum of Rs.3,050/- as family pension.