RAJESH DEVI Vs. ANIL KUMAR

JUDGEMENT

(1.) The present appeal has been filed by the claimants against the award dated 03.12.2012 passed by the Motor Accident Claims Tribunal, Rohtak. The Tribunal has awarded an amount of Rs.4,68,600/- along with interest @ 6% from the date of filing of the claim petition till actual realisation. Dissatisfied with the amount awarded, the present appeal has been preferred by the claimants-appellants for enhancement of the compensation.

(2.) I have heard the learned counsel for the parties.

(3.) It has been contended by the learned counsel for the appellants that no amount has been awarded towards future prospects as well as the amounts awarded under the conventional heads and consortium also need to be increased. He further contended that the income has wrongly been assessed at Rs.3,600/- per month, whereas, the minimum wages prevalent at the time of the accident were Rs.4,643.89.