PREMA Vs. SAMPATHKUMAR

JUDGEMENT

(1.) The case, in brief, is as follows:

(2.) Challenging the same, the appellant insurance company has filed CMA No. 2020 of 2008 questioning the liability to pay compensation to the claimants. CMA No. 2905 of 2007 has been filed by the claimants for enhancement of compensation.

(3.) The learned counsel for the claimants has submitted that the Tribunal has not taken note of the fact that the deceased was earning a sum of Rs. 4,750 per month and there is no contra evidence for the same. The Tribunal has also not taken note of the age and future prospects of the deceased while working out the compensation. Stating so, the learned counsel prayed for enhancement of compensation, as claimed by claimants in the claim petition, i.e., Rs. 10,00,000.