GUDDI RAWAT & ANR. Vs. LIYAKAT & ORS.

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 13,53,200/ - awarded in favour of the Appellants for the death of Deepak @ Deepak Rawat, a bachelor aged about 25 years, who died in a motor vehicle accident which occurred on 13th February, 2011. In the absence of any Appeal by the driver/owner or the Respondent Insurance Company, the finding on negligence has attained finality.

(2.) THE Claims Tribunal took into consideration the deceased's salary certificate Ex. PW3/2 -4 and the appointment letter Ex. PW3/1 to come to the conclusion that the deceased was working with Suryansh Educational Research Training & Development Society as a Junior Accountant and was getting a salary of Rs. 15,000/ - per month including the conveyance of Rs. 2,000/ - per month.

(3.) IT is urged by the Learned Counsel for the Appellants that they were entitled to an addition of 50% as deceased was a young boy of 25 years and had good future prospects.