N. SURENDRA BABU Vs. NARASIMHA REDDY

JUDGEMENT

(1.) AGGRIEVED by the Award in MVOP No.305 of 2007 passed by MACT-cum-III Additional District Judge, Tirupathi (for short ''the Tribunal'') both claimant and 2nd respondent/Insurance Company preferred MACMA Nos.3763 of 2009 and 54 of 2010 respectively.

(2.) THE factual matrix of the case is thus:

(3.) A ) Learned counsel for appellant in MACMA No.3763 of 2009 while criticizing the quantum of compensation as too low and inadequate firstly argued that the Tribunal while computing loss of earning power due to disability has taken a very low amount of Rs.15,000/ - p.a as the income of the claimant, though in fact he was earning Rs.6,000/ - p.m by working as Supervisor in Singapore Egg Mart, Chittoor. Learned counsel argued that PWs.1 and 2 have clearly deposed about the employment and earnings of the claimant and therefore, the Tribunal ought to have accepted the said amount for computation of compensation.