USHA Vs. PRAMJEET SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.5,10,550.00 awarded for the death of Vaibhav Kumar, a B.Tech first year student from MGM College of Engineering & Technology, Noida, U.P. who died in a motor vehicle accident which occurred on 14.12.2008.

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

(3.) IT is urged by the learned counsel for the Appellants that since the deceased was a student pursuing a professional course, the prospective income ought to have been taken into consideration to compute the loss of dependency.