SUMAN BALA & ORS Vs. VIRENDER & ORS

JUDGEMENT

(1.) The present appeal has been preferred against the impugned award dated 16.03.2011 passed by the learned Tribunal and seeking enhancement of the compensation amount.

(2.) Appeared none on behalf of respondent nos. 1 and 2, i.e., the driver and owner of the offending vehicle despite service upon them. However, this Court has decided to dispose of the present appeal in their absence.

(3.) Learned counsel appearing on behalf of the appellants has argued that in view of the dictum of the Supreme Court in the case of Rajesh & Ors. Vs. Rajbir Singh & Ors., 2013 6 Scale 563, keeping in view the age of the deceased, i.e., 28 years, 50% of the future prospects may be granted by this Court, whereas, the learned Tribunal has not granted any compensation on account of future prospects.