SADIKA AND OTHERS Vs. SAKIR KHAN AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of both the appeals mentioned above as both these appeals have been arisen out of the same award dated 20.10.2014, passed by learned Motor Accidents Claims Tribunal, Faridabad (hereinafter called the 'Tribunal'), vide which the learned Tribunal has awarded compensation to the appellants-claimants to the tune of Rs.9,77,000 on account of death of Safi Khan, in the motor vehicular accident which took place on 20.03.2013.

(2.) Fao No.1027 of 2015 has been filed by claimants No.1 to 3 and FAO No.3030 of 2015 has been filed by claimants No.4 & 5 for enhancement of the amount of compensation.

(3.) Mr. Kunal Dawar, Advocate, learned counsel for the appellants in FAO No.1027 of 2015 contended that the deceased was only 27 years of age. He was a driver by profession. The learned Tribunal has not awarded any future prospects towards income of the deceased. He further contended that learned Tribunal has also wrongly deducted 1/3rd of the income of the deceased towards his personal and living expenses. In view of the number of the dependents, it should be 1/4th. He further contended that no amount has been awarded towards loss of love and affection. Less amount has been awarded towards loss of consortium and funeral expenses.