E. PRABHAKAR Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) AGGRIEVED by the Award dated 12.06.2008 in O.P. No. 1977 of 2006 passed by the Chairman, MACT -cum -Chief Judge, City Civil Courts, Hyderabad (for short 'the Tribunal') both the claimant and APSRTC preferred M.A.C.M.A. Nos. 2567 of 2010 and 730 of 2010 respectively.

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

(3.) CHALLENGING the award, learned counsel for appellant/claimant in M.A.C.M.A. No. 2567 of 2009 argued that the Tribunal while computing loss of future income erred in fixing his notional income at Rs. 300/ - p.m. inspite of the fact that his present salary is Rs. 6,000/ - p.m. Learned counsel argued that the Tribunal ought to have taken the said income i.e., Rs. 6,000/ - p.m. for computation and ought to have calculated the compensation accordingly. He further submitted that Second Schedule of the Motor Vehicles Act, has to be followed for such computation. He relied upon the decision reported in Abati Bezbaruah vs. Dy. Director General Geological Survey of India and another : (2003) 3 Supreme Court Cases 148. He thus prayed to allow his appeal and enhance the compensation.