(1.) THE Appeal is for enhancement of compensation of RS.7,50,000/- awarded for the death of Sri Kishan, who was aged 33 years and was working as a driver with the Govt. of India.
(2.) IT is urged on behalf of the Appellants that appropriate addition was not made towards future prospects; considering the number of dependents, deduction towards the personal and living expenses should have been one-fifth instead of one-third taken by the Motor Accident Claims Tribunal (the Claims Tribunal) and that the compensation awarded towards non-pecuniary damages is on the lower side.
(3.) THE compensation is re-computed as under:- Sl. Compensation under Awarded by Awarded by various heads the Claims this Court No. Tribunal 1. Loss of Dependency RS.7,24,200/- RS.11,09,606/- 2. Medical Expenses and RS. 15,000/- RS. 15,000/- Last Rites 3. Loss of Consortium, Loss RS.10,000/- -- to Estate & Loss of Love and Affection 4. Loss to Estate -- RS. 5,000/- 5. Loss of Consortium -- RS. 10,000/-