- (1.) The Tribunal fixed the income of the victim notionally at Rs. 2,500/- per month. The Tribunal also declined to award interest on the awarded sum.
(2.) We have heard Mr. Amit Ranjan Ray, learned counsel, appearing for the appellants/claimants and Mr. Parimal Pahari, learned counsel, appearing for the Insurance Company.
(3.) Applying the ratio in the case of Laxmi Devi and Ors. v. Mohammad Tabbar and Anr., reported in 2008(2) WBLR (SC) 585 , the monthly income should be fixed notionally at Rs. 3,000 instead of Rs. 2,500/-.;