RAM KATORI Vs. D TALUKDAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.2,60,000/- awarded in favour of the Appellants for the death of Mahesh Kumar who died in a motor vehicle accident which occurred on 22.07.1994.

(2.) AT the time of hearing of the Appeal, the following contentions are raised on behalf of the Appellant:-

(3.) IN the absence of any evidence with regard to the future prospects, the Appellants are entitled to an increase of 30% towards the inflation on the basis of judgment of the Supreme Court in Santosh Devi v. National Insurance Company Ltd. & Ors., 2012 (4) SCALE 559, relied on and discussed by this Court in Rakhi v. Satish Kumar & Ors. (MAC. APP. 390/2011) decided on 16.07.2012.