MOHAMMAD SHAHID Vs. ANIL KUMAR

JUDGEMENT

(1.) This appeal has been filed by the appellant challenging the Award dtd. 24/7/2018 (hereinafter referred to as the 'Impugned Award') passed by the learned Motor Accidents Claims Tribunal (Pilot Court), Karkardooma Courts, Delhi (hereinafter referred to as the 'Tribunal') in MACT no. 15253/2015, titled Mohammad Shahid v. Anil Kumar and Ors.

(2.) The limited challenge of the appellant to the Impugned Award is on the learned Tribunal not taking into account the future prospects while awarding compensation to the petitioner towards future loss of income; and to the meager amount awarded to the appellant towards pain and suffering and towards loss of amenities and enjoyment of life.

(3.) Learned counsel for the appellant submits that the learned Tribunal has erred in not granting any enhancement of income towards future prospects in terms of the judgment of the Supreme Court in National Insurance Company Ltd. vs. Pranay Sethi and Ors., (2017) 16 SCC 680.