N.Kirubakaran, J. - (1.) The appeal has been preferred by the insurance company against the award of Rs.35,65,000/- as compensation to the dependents of one Mr.Arvind Narayanan, a B.E., and M.B.A., graduate, aged about 24 years, allegedly earning about 25,000/- per month, in the accident, which occurred on 06.08.2010, when the deceased was travelling as a pillion rider in a two wheeler, which was hit down by a lorry belonging to the 3rd respondent and insured with the appellant/insurance company.
(2.) Heard Mr.S.Manohar, learned counsel appearing for the appellant and Mr.F.Terry Chellaraja, learned counsel appearing for the claimants.
(3.) The learned counsel appearing for the appellant would submit that in the absence of any documents regarding the income, the Tribunal fixed the notional income of the deceased at Rs.20,000/- which is on the higher side. Further, he would submit that Rs.2,00,000/- awarded towards love and affection and Rs.1,00,000/- towards loss of estate are on the higher side.;