SAPNA K.C. Vs. AZAD KHAN

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.6,85,900.00 awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) awarded in favour of the Appellants for the death of K.C. Gokran who died in a motor vehicle accident which occurred on 06.10.2010.

(2.) IN the absence of any Appeal by the driver, owner or the insurer of the offending vehicle, the finding on negligence has attained finality.

(3.) IT is urged by the learned counsel for the Appellants that since it was not challenged that deceased was working as a halwai, the loss of dependency ought to have been computed on the minimum wages of a skilled worker. Furthermore, even if there was no evidence with regard to the future prospects, an addition of 30% should have been made towards inflation.