ERAM REHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.15,26,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Ejaz Asghar who died in a motor vehicle accident which occurred on 05.10.2005.

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

(3.) IT is urged by the learned counsel for the Appellant that as the deceased was an MBA from Indian Institute of Business Management, Patna, the Appellant was entitled to an addition of 50% towards future prospects.