(1.) THE Appellants who are the legal representatives of deceased Mohd. Allauddin seek enhancement of compensation of Rs. 3,60,000/- awarded for his death in a motor accident which occurred on 02.11.1996.
(2.) THE Motor Accident Claims Tribunal accepted the deceased's income to be Rs. 3000/- per month, deducted Rs. 500/- towards personal and living expenses, added Rs. 500/- per month towards future prospects and adopted a multiplier of '10' to compute the loss of dependency as Rs. 3,60,000/-.
(3.) SINCE, the deceased was self employed and there was no evidence of future prospects, no provision for future prospects was required to be made.