C. SUBRAMANI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) It is submitted by learned counsel for the appellants that in the order passed by this Court on 10/3/2022 there is computational error with respect to the addition of future prospect by 40%. The amount of Rs.1,84,320.00 has been added twice in the final computation.

(2.) Considering the submission, the computational error is corrected in the final compensation which will work out now to Rs.7,22,120.00. The order dtd. 10/3/2022 is modified accordingly.