KULVIR KAUR @ KULBIR KAUR Vs. ANKUSH GUPTA

JUDGEMENT

(1.) IMANT appeal for enhancement of compensation awarded by Motor Accident Claims Tribunal, Patiala (hereinafter to be referred as 'The Tribunal'), whereby The Tribunal awarded compensation of Rs. 5,65,000/ -.

(2.) TAKING the case from undisputed facts that Amandeep Kaur (since deceased) died in motor vehicular accident which took place on 07.05.2013. She was of the age of 17 years and student of 10+2 at the time of her death. The Tribunal awarded compensation of Rs. 5,65,000/ -, taking notional income of deceased Rs. 5,000/ - and after making deduction of 50% on account of self dependency. However, nothing has been awarded on account of loss of love and affection.

(3.) MS . Monika Jalota, Advocate, learned counsel for the appellant took the plea that 'The Tribunal' has not taken care of the facts that deceased was of the age of 17 years, had bright future ahead as she was of 10+2 student. Nothing has been awarded on account of future earnings and on account of future prospects, as per ratio of judgment by Hon'ble Apex Court in case Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009 3 RCR(Civ) 77.