PREM SINGH AND ANOTHER Vs. TILESHWAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants against the award dated 28.01.2013 passed by learned Motor Accidents Claims Tribunal, Sonipat (hereinafter called the 'Tribunal'), vide which the claimants have been awarded compensation to the tune of Rs.3,39,000/- on account of death of their son Raju in the motor vehicular accident which took place on 28.11.2010 in the area of village Mohamdabad.

(2.) Learned counsel for the appellants contended that no future prospects have been added to the income of the deceased. He was only 19 years of age. 50% future prospects should have been added to the income of the deceased. The multiplier has also been wrongly applied keeping in view the age of the parents. No amount has been awarded to the mother on account of love and affection and less amount has been awarded towards funeral and transportation charges.

(3.) On the other hand, learned counsel for the respondentInsurance Company contended that the learned Tribunal has rightly applied the multiplier keeping in view the age of the deceased. The deceased was not holding any permanent job. So, no future prospects were required to be added to the income of the deceased. Thus, he pleaded that the just and appropriate compensation has been awarded by the learned Tribunal.