K. Kannan, J.@mdashThe appeal is for enhancement of compensation for death of a male aged 63 years. The accident took place on 26.4.1992. He was said to be a businessman. The tribunal assessed a compensation of Rs. 2,58,000/-. The claimants are widow and a son.
2. I will re-work the compensation taking the income as assessed at Rs. 6,300/- and tabulate the same as under:-
The total compensation payable shall be Rs. 4,60,300/- with interest as awarded already. The amount in excess of what has already been granted by the Tribunal shall attract interest at the rate of 7.5% per annum from the date of petition till the date of payment.
3. The award is modified and the appeal is allowed to the above extent.
