M. SEETHAI Vs. SECRETARY, SOURASHTRA COLLEGE, PASUMALAI, MADURAI

JUDGEMENT

(1.) This appeal is filed by the claimants seeking enhancement of compensation.

(2.) It is a case of fatal and the Tribunal considering oral and documentary evidence awarded compensation of Rs. 3,31,000/- with 7.5% interest per annum.

(3.) Learned counsel for the appellants would contend that the Tribunal ought to have awarded 10% of income towards future prospects as per the judgment of the Apex Court in National Insurance Company Limited v. Pranay Sethi and others (Special Leave Petition(Civil) No. 25590 of 2014 dated 31.10.2017) and as per the judgment of the Apex Court in Sarla Verma v. Delhi Transport Corporation, reported in 2009 (2) TN MAC 1 (SC), the Tribunal ought to have adopted 9 multiplier instead of 8 as per the Schedule. He further contended that under conventional heads, a sum of Rs. 70,000/- shall be awarded as per Pranay Sethi's case.