JAGADHARI SINGH POTTAM Vs. MOHAN SINGH

JUDGEMENT

(1.) Present is an appeal under Sec. 173 of the Motor Vehicles Act assailing the award dated 17.09.2009 passed by the learned Additional Motor Accident Claims Tribunal, Pendraroad in Motor Accident Claim Case No. 09/2009.

(2.) Vide the said impugned award, the Tribunal in a death case under Sec. 166 of the Motor Vehicles Act has awarded the compensation of Rs. 2,45,000 with interest @ 6% per annum from the date of application.

(3.) The Counsel for the appellants submits, that the compensation awarded by the Tribunal is on the lower side in as much as the Tribunal has not considered the income from the future prospects while quantifying the compensation. Likewise, the multiplier applied is also on the lower side and prays for suitable enhancement of the award.