ALDRIN BEIMONGIA Vs. SAMIMA AKTAR MAZUMDER

JUDGEMENT

(1.) Heard Mr. Zochhuana, learned counsel appearing for the appellants as well as Mrs. Dinari T. Azyu, learned counsel appearing for the respondent No. 2 i.e. National Insurance Co. Ltd.

(2.) By this appeal, the appellants who were claimants before the learned Tribunal are challenging the judgment and award dated 15.4.2014 passed by the learned MACT, Aizawl in MACT Case No. 60/2011 whereby an amount of Rs. 18,89,684/- alongwith interest at the rate of 9% was awarded to be paid by the respondent No. 2 from the date of filing of the claim petition i.e. 1.9.2011 within a period of 1 (one) month from the date of the judgment and award of the learned Tribunal. The appellants being not satisfied with the amount awarded has approached this Court by way of the present appeal for enhancement of the compensation amount.

(3.) Mr. Zochhuana, learned counsel appearing for the appellants submits that the learned Tribunal had erred while taking the net income of the deceased as Rs. 9,819/- instead of Rs. 15,831/-. It is also submitted that the funeral expenses is much lower than the amount awarded by the Hon'ble Supreme Court in a number of cases. It is also the submission of the learned counsel appearing for the appellants that no award has been made toward loss of love and affection for the 4(four) minor children/appellants.