PARKASH AND OTHERS Vs. ARJUN RAM AND OTHERS

JUDGEMENT

(1.) The claimants being the widow and parents of deceased Raje Ram have preferred FAO No.3314 of 2011 seeking enhancement of compensation. The Rajasthan State Road Corporation being the owner of the offending vehicle has challenged the quantum of compensation fixed by the Tribunal by preferring FAO No.7285 of 2010.

(2.) The deceased was 21 years of age. He had died in the motor accident leaving behind his widow and parents. The evidence on record would show that he was an unskilled labourer. The Tribunal taking into account the age of the deceased fixed the monthly income of the deceased as '4200/-.

(3.) Learned counsel appearing for the claimants would submit that the Tribunal should have added 30% of the income of the deceased towards his future prospects as per the dictum in Santosh Devi vs. National Insurance Co. Ltd. and others, 2012 2 RCR(Civ) 882.