ASHA DEVI Vs. RAJESH MANDAL

JUDGEMENT

(1.) Heard, learned counsel for the parties. The claimants have preferred M.A. No.466 of 2015 for enhancement of compensation against the Award dtd. 27/3/2015 passed in

(2.) It is submitted by the learned counsel for the claimants/ appellants that the judgment/ Award passed by the learned Tribunal is not in accordance with the ratio laid down by Hon'ble the Supreme Court in National Insurance Company Ltd. vs. Pranay Sethi, reported in (2017) 16 SCC 686 as loss of income under the head of Future Prospect has not been considered and further under the conventional head, only Rs.9,500.00 has been awarded.

(3.) It is further argued that the deceased was working as Cook and in the claim application, income of the deceased as Rs.4,500.00 per month was made, but the Award has been computed on the basis of monthly income of the deceased as Rs.3,000.00.