- (1.) The claimants were not happy with the award. Hence, this appeal by them.
(2.) The victim was a driver, who died at the age of forty years. The claimants claimed that the victim was getting Rs. 9,000/- per month as salary. The owner supported such claim. The Tribunal however, disbelieved the contentions and considered the income notionally at Rs. 3,500/- per month. The Tribunal also did not award any interest on the awarded amount.
(3.) We have heard Mr. Jayanta Kumar Mondal, learned Counsel appearing for the appellants and Mr. Parimal Kumar Pahari, learned Counsel appearing for the Insurance Company.;