SEEMA AND OTHERS Vs. BIJENDER SINGH AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 02.11.1999, passed by the learned Motor Accidents Claims Tribunal, Jhajjar (hereinafter called the 'Tribunal'), vide which the appellants-claimants have been awarded compensation to the tune of Rs.3,07,200/- on account of death of Naurang in the motor vehicular accident which took place on 15.02.1998.

(2.) The present appeal has been filed by the appellants-claimants for enhancement of the amount of compensation.

(3.) Learned counsel for the appellants contended that no future prospects have been given towards the income of the deceased. The deceased was a young man of 20 years of age. 50% of his income should have been added towards future prospects.