PARESH SABDAKAR Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) This present petition has been filed for reviewing the Judgment and Order dtd. 31/10/2025 passed in MFA(EC) 4 of 2025 by this Court.

(2.) Heard Mr. S. Das, learned counsel appearing for the appellant, as well as Mr. G.S. Das, learned counsel appearing for the respondents.

(3.) Mr. Das, learned counsel appearing for the appellant, submits that the monthly income of the deceased has been assessed as Rs.11,000.00 instead of Rs.26,000.00, as assessed by the learned Tribunal below, and the same needs to be reviewed, as such reduction is contrary to the record. He further submits that even the salary of the assistant of the truck vehicle has been assessed at Rs.10,000.00 per month, and as such, the assessment of the salary of the deceased at Rs.11,000.00, being the driver of the vehicle, is quite abnormal. Therefore, the assessment of Rs.26,000.00made by the learned Tribunal should be restored.