TASNIMTAJ Vs. MANAGING DIRECTOR KSRTC

JUDGEMENT

(1.) Leave granted. With the consent of learned counsel for the parties the appeal is heard finally and is being disposed of by this order.

(2.) It is a claimants appeal. Their bread winner died in a motor accident in 1985. He was aged 39 years and had bright prospects in life as he was working as a liaison officer and tour agent and used to accompany foreign tourists in Bangalore and round about places. He had a lucrative future career which was cut short by the accident. The claim for compensation was adjudicated by the Tribunal and an amount of Rs. 1,86,800/- was granted by way of compensation. In appeal by the claimants the High Court enhanced the amount to Rs. 2,11,200/- but reduced the interest from 9% on the awarded amount to 6% from the date of application. That is how the claimants are before us in this appeal.

(3.) In our view, looking to the facts and circumstances of the case and the future prospects available to the deceased had he not died prematurely in the accident and the economic prospects which were available to him and his family and dependants had he not died, the award of compensation of Rs. 2,11,200/- by the High Court deserves to be enhanced to a lump sum figure of Rs. 3 lakhs which will take care of proper multiplier and multiplicand also the furture economic prospects of the deceased had he survived.