P. PRAVEENA Vs. M. KRISHNA REDDY

JUDGEMENT

(1.) MACMA No-2764 of 2015 has been preferred by the wife and two children of the deceased and MACMA No-2771 of 2016 has been preferred by the mother of the deceased challenging the compensation granted in the order, dated 25-08-2015, in MVOP No-205 of 2013 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-XV Additional District Judge, Nuzvid, (for short, 'the Tribunal') in their favour primarily on the ground that the compensation awarded by the Tribunal is inadequate-

(2.) Sri Challa Ajay Kumar, learneed counsel appearing for the appellants in MACMA No-2764 of 2015, argues in view of the law declared in National Insurance Company Limited Vs- Pranay Sethi, (2017) 16 SCC 680 the Tribunal ought to have granted future prospects at the rate of 40% of the actual salary of the deceased, who was aged 42 years and employed in Singareni Collaries- He further relying on Somwati and others Vs- New India Assurance Company Limited, (2020) 9 SCC 644 argues that compensation for loss of consortium to the mother and children at the rate of 40% each ought to be granted-

(3.) He has also prayed for enhancement of funeral expenses to Rs-15,000/- and loss of estate at the rate of Rs-15,000/- also-