SUMA Vs. SRISHAIL HOSKOTI

JUDGEMENT

(1.) Leave granted.

(2.) A 2015 accident led to a budding engineer succumbing to the injuries caused, on the spot, leaving his grieving family comprising of his parents, grandparents and brother, who were before the Motor Accident Claims Tribunal,For brevity ' the Tribunal' claiming compensation for the loss caused by the accident. The accident and negligence of the offending vehicle was found proved and so was the vehicle found to have a valid insurance policy. At the time of the accident, the deceased was in the final semester of the graduate course in engineering. The Tribunal awarded an amount of Rs.12,45,000.00 (Rupees Twelve Lakhs Forty-Five Thousand) computing the income at the rate of Rs.10,000.00 (Rupees Ten Thousand) while the High Court enhanced the income to Rs.20,000.00 (Rupees Twenty Thousand) and granted a total compensation of Rs.21,90,000.00 (Rupees Twenty One Lakhs Ninety Thousand).

(3.) The Appeal is filed for enhancement of the income based on the future prospects.