B.SAZIA Vs. ALLAH BAKSHI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and also the learned counsel appearing for the respondents.

(2.) The factual matrix of the case of the claimant before the Tribunal is that her husband late Zakeer Hussain met with an accident and he succumbed to the injuries.

(3.) Learned counsel appearing for the appellant/claimant submits that the Tribunal has taken the income of the deceased at Rs.3,000.00 and has deducted 1/3rd towards personal expenses of the deceased. But, the Tribunal committed an error in not considering the future prospects while awarding the compensation. He further submits that the liability is fastened on the owner on the ground that the driver of the offending vehicle did not possess valid and effective driving licence. Hence, the judgment and award of the Tribunal calls for interference of this Court.