ANJUM ANSARI Vs. R. RAJESH RAO

JUDGEMENT

(1.) With the consent of both learned counsel for the parties, heard finally at motion stage.

(2.) This appeal has been filed by the claimants/appellants under Sec. 173 (1) of the Motor Vehicles Act, 1988 against the award dtd. 15/1/2018 passed in Claim Case No.62/2017 by 5th Additional Member to First Additional M.A.C.T., Bhopal, seeking enhancement of compensation.

(3.) Learned counsel for the appellants submits that deceased was in a permanent job. Therefore, 15 % should have been added as future prospects but learned tribunal has added 10% as future prospects. Learned counsel for the appellants further submits that tribunal has awarded consortium to appellant No.1 only and no compensation as consortium has been awarded to appellant No.2 to 4. On above grounds, it is urged that compensation awarded by the Tribunal be suitably enhanced.