SANTHI Vs. SUGANYA

JUDGEMENT

(1.) Not satisfied with the quantum of compensation, the claimants have filed this appeal seeking enhancement of compensation.

(2.) The only contention made by the learned counsel for the appellants is that the Tribunal ought not to have taken the net salary of the deceased at Rs.33,981.00 and it should have taken the actual income of the deceased at Rs.37,676.00 as monthly income and calculated the loss of income at Rs.72,48,768.00.

(3.) Learned counsel for the 2nd respondent insurance company would submit that though income tax of Rs.15,522.00 was paid during February 2011 for the assessment year 2010-2011, the deceased did not pay any income tax thereafter and therefore, the Tribunal ought to have deducted Rs.15,522.00 from the income of the deceased and thereafter computed the loss of income. In support of his contention, he would rely on the judgment in Ranjana Prakash and others v. Divisional Manager and another reported in (2011) 14 SCC 639 .