KANTA AND OTHERS Vs. AJAIB SINGH AND OTHERS

JUDGEMENT

(1.) THIS is an appeal brought by the claimants for enhancement of compensation. Anil Kumar died in a roadside accident that took place on 14.9.2007. On his death, his widow and children brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 20 lakhs. Learned Motor Accidents Claims Tribunal, Patiala (for short, "the Tribunal") allowed the claim petition in a sum of Rs. 5,54,000/ -. Anil Kumar [deceased] has been 27 years of age. He was dealing in sale and purchase of tyres as also repair of tyres and was earning Rs. 12,500/ - per month. He is the only bread winning member of the family. Claiming themselves to be dependent upon the deceased, a sum of Rs. 20 lakhs has been claimed as compensation.

(2.) THE respondents resisted the claim petition. They have denied the averments of the claimants regarding the age, occupation and income of the deceased. They have denied the claimants to deserve a sum of Rs. 20 lakhs as compensation.

(3.) LEARNED counsel for the appellants has submitted that nothing has been awarded in the name of future prospects. According to him, the income of the deceased was to be increased in the name of future prospects at the rate of 50% because the deceased was 27 years of age. He has further submitted that learned Tribunal has also not awarded adequate amount under the conventional heads.