NATIONAL INSURANCE CO. LTD Vs. NEPALRAJ

JUDGEMENT

(1.) This appeal is directed against the judgment and decree of the Motor Accident Claims Tribunal-cum-Chief Judicial Magistrate, Nagercoil, passed in M.C.O.P.No.125 of 2013.

(2.) The case in nutshell.

(3.) The claimants have further stated that the deceased Prajith was studying final year in the Business Management at Bishop Appasamy College of Arts and Science, Coimbatore and he was also a partner in Lavanya Sanitary Centre, Nagercoil and one of the Directors for Valli Steel Industries Private Limited and thereby he was earning Rs.40,000/- per month. It is further stated that more than 100 employees are working in the Lavanya Sanitary Centre and the turn over of Valli Steel Industries Private Limited is more than Rs.100 crores per annum and the deceased was taking active part in the said business and had an ambition to develop the said concern to a bigger level. There was a proposal for the deceased to go to New Zealand for technical know how, so as to develop the business in a very great manner.