BALKISHAN SHARMA Vs. PURAN SINGH

JUDGEMENT

(1.) THE Appellants impugns a judgment dated 13.05.2011 passed by the Motor Accident Claims Tribunal whereby a compensation of Rs. 6,05,800/- was awarded for the death of Lalit Sharma who was aged 23 years at the time of the accident.

(2.) THE contentions raised on behalf of the Appellants are:

(3.) AS far as non-grant of future prospects is concerned, apart from proving the salary certificate Ex.PW4/C, no evidence was produced by the Respondents No.1 & 2 that the deceased had Even the duration of the deceased's any future prospects. employment with M/s. CL Batra and Sons was not established. In this view of the matter, the Appellants were not entitled to any addition in the deceased's salary on account of future prospects.