K. Kannan, J. - (1.) THE appeal is for enhancement of claim for compensation for death of a male, aged 18 years in an accident that took place on 21.10.1996. The deceased was said to be a Carpenter, earning Rs. 2,900/ - per month. The claimant was the mother. The Tribunal assessed the compensation at Rs. 1,60,400/ - by taking the income at Rs. 2,000/ -.
(2.) IN a case where the deceased was merely 18 years of age, I would take Rs. 2,000/ -, as assessed by the Tribunal, as only a notional income of what income he would have earned after he had regular employment. I will, therefore, not make any prospect of increase on a notional income and reassess the compensation and tabulate the various heads of claims as under: - There shall be an award of Rs. 2,73,500/ - and the additional amount secured through this award will attract interest at 7.5% per annum from the date of petition till date of payment. The liability shall be on the Insurance Company. The award stands modified and the appeal is allowed to the above extent.;