Arya S vs The Divisional Manager, New India ...
2022 Latest Caselaw 5531 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
    FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                         RP NO. 324 OF 2022
AGAINST THE JUDGMENT IN MACA 1028/2020 OF HIGH COURT OF KERALA
REVIEW PETITIONER:

          ARYA S.
          AGED 32 YEARS
          KOCHUKIDANGIL, PREMADOM, MALLASSERY P.O, PIN -
          689646
          BY ADV A.N.SANTHOSH


RESPONDENT:

          THE DIVISIONAL MANAGER, NEW INDIA ASSURANCE COMPANY
          LTD.
          T.P. HUB, KHAISE BUILDING, BEACH ROAD,
          OPP. BENZIGAR HOSPITAL, KOLLAM-, PIN - 691001



          SRI.LAL.K.JOSEPH


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
20.05.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P.No.324/2022
                                               2




                         K.VINOD CHANDRAN, J.
                  -----------------------------------
                          R.P.No.324 of 2022 in
                          MACA NO.1028 of 2020
                  -----------------------------------
                     Dated this the 20th May, 2022

                                     ORDER

The petitioner has filed this review petition on the

premise that it was agreed that the notional income would

be taken as Rs.12,500/- and that the disability percentage

will be enhanced to 20%. This Court finds that there is no

error apparent on the face of record. This Court has, in

the records of the MACA, specifically calculated the

amounts in pencil. The working in page 11 of the

certififed copy of the award, as produced in the MACA

clearly indicates the proposed enhancement. There is no

reason to review the judgment. Hence the review petition

is rejected.

Sd/-

K.VINOD CHANDRAN JUDGE

lgk