(1.) The Appellant impugns judgment dated 04.04.2013 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs.33,82,852/- was awarded in favour of Respondents No.1 to 5 for the death of Shri Harbir Singh, who died in a motor vehicular accident which occurred on 12.01.2011.
(2.) The only ground of challenge made in the instant appeal is with regard to grant of future prospects. It is urged by the learned counsel for the Appellant that the deceased was getting a fixed salary of Rs.14,500/- p.m. as per the evidence produced and thus, the Claims Tribunal was not justified in making an addition of 50% towards future prospects.
(3.) On the other hand, learned counsel for Respondents no.1 to 5 urges that the deceased was working with M/s. S.Goyal and Company Pvt. Ltd. since May, 2009. Since he was in settled employment, future prospects have been granted by the Claims Tribunal. It is urged that the compensation awarded towards non-pecuniary damages is on the lower side.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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