MEELA Vs. PARTAP SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant against the award dated 25.02.2013, passed by the learned Motor Accidents Claims Tribunal, Panipat (hereinafter called the "Tribunal") vide which the appellant-claimant has been awarded a sum of Rs. 3,86,000/- as compensation on account of death of her son Arun as a result of injuries suffered by him in the motor vehicular accident, which took place on 14.09.2011.

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

(3.) Learned counsel appearing for the appellant-claimant contended that the deceased was 20 years of age and used to do photo frame work and earned handsomely. The learned Tribunal has assessed the monthly income of the deceased to be Rs. 4500/- per month but the learned Tribunal has not awarded any future prospects to the income of the deceased. Very less amount towards loss of love and affection of her son has been awarded to the appellant. Less amount has been awarded towards funeral expenses.