GEETA DEVI & OTHERS Vs. SATPAL & ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellantsclaimants against the award dated 21.04.2015 passed by the learned Motor Accidents Claims Tribunal, Kaithal (hereinafter referred to as "the Tribunal"), vide which the appellants-claimants have been awarded compensation to the tune of Rs.11,93,000/- on account of death of Ravi Parkash in the motor vehicular accident which took place on 18.11.2014.

(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.

(3.) Learned counsel for the appellants contended that the learned Tribunal has not added any future prospects to the income of the deceased. He was 30 years of age at the time of death, so, 50% of his income should have been added towards future prospects.