PHOOLAN DEVI AND OTHERS Vs. JAGBIR AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants against the award dated 04.08.2006 passed by learned Motor Accidents Claims Tribunal, Rewari (hereinafter called the 'Tribunal'), vide which the claimants have been awarded compensation to the tune of Rs.3,71,980/- on account of death of Mange Ram in the motor vehicular accident which took place on 08.06.2005.

(2.) Learned counsel for the appellants contended that the deceased was 45 years of age. He was an agriculturist but no future prospects have been added to the income of the deceased. He further contended that the compensation awarded under the other conventional heads is also very less. No amount has been awarded towards loss of love and affection to the children.

(3.) On the other hand, learned counsel for the respondents contended that no future prospects were required to be added to the income of the deceased as he was not holding any permanent post. He further contended that the just and appropriate compensation has been awarded by the learned Tribunal under other heads.