SIDDHU BABU VARAK Vs. NAVNATH K. BOMBALE

JUDGEMENT

(1.) Heard Mr. Salil Saudagar for the Appellants and Ms. Christabel Afonso for Respondent No.3-Insurance Company.

(2.) The challenge in this appeal is to the judgment and award dtd. 23/5/2012 made by the Motor Accident Claims Tribunal, Mapusa (Tribunal) in Claim Petition No. 5/2011.

(3.) Mr. Saudagar submits that the Tribunal has failed to make an addition towards future prospects and award consortium in respect of each of the dependants. He hands in a chart in terms of which the just compensation would work out to Rs.14,33,000.00 and not Rs.9,90,000.00, as awarded by the Tribunal.