NATIONAL INSURANCE COMPANY LIMITED Vs. M.NATARAJAN

JUDGEMENT

(1.) THE 3rd respondent in M.A.C.M.A.No.2956 of 2005 laid the present review petition seeking to review the order of the Court passed on 12-11-2010. The order was passed by Sri Justice Ghulam Mohammed. As his Lordship had since laid down the office, the review came up before me.

(2.) SMT . M.Bhaskara Lakshmi, learned Standing Counsel for the review petitioner-insurer, submitted that the Tribunal determined the income of the deceased at Rs.2,500/- per month while Ex.A-6 Salary Certificate discloses the gross salary of the deceased at Rs.4,400/- and the net salary of the deceased at Rs.4,058/- per month and that the learned Judge by oversight determined the salary at Rs.6,000/- per month. The learned Standing Counsel on behalf of the review petitioner seeks to review this part of the judgment treating the salary of the deceased at Rs.4,400/- per month or Rs.4,058/- per month and to work out the amount of compensation.

(3.) I may reproduce the order of the High Court under impugnment regarding the salary: