RAM SINGH Vs. ANWAR KHAN AND ORS.

JUDGEMENT

(1.) This miscellaneous appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed against the Award dated 28.11.2017 passed by Accident Claims Tribunal, Gwalior in Claim Case No. 96/2017 for enhancement of compensation amount.

(2.) The undisputed fact is that the offending Truck No. HR73-6932 was insured vehicle and the insurance company has also been held responsible to make payment of the compensation amount.

(3.) The singular submission made by the counsel for the appellant is that Claims Tribunal while assessing the compensation amount has not granted the future prospects and, therefore, the appellant is entitled to receive the same. To buttress his contention, counsel for the appellant has relied upon the judgments passed by the Supreme Court in the cases of National Insurance Company Limited Vs. Pranay Sethi and others reported in (2017) 16 SCC 680, Jagdish Vs. Mohan and others reported in (2018) 4 SCC 571 and Mangla Ram Vs. The Oriental Insurance Company Limited and others reported in (2018) 5 SCC 656.