MOHAMMAD KHALIL Vs. HARYANA ROADWAYS

JUDGEMENT

(1.) ADMIT.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) The appellants have filed this appeal for enhancement of compensation for the death of their son on 13.1.2000 in a road accident caused by the rash and negligent driving of the bus owned by respondent no.1 and being driven by respondent no.3. The only point argued by learned counsel for the appellant is that the Tribunal has not correctly assessed the monthly income of the deceased as it has not taken into consideration the future prospects in his life and career and has also not applied the correct multiplier.