RAJWATI AND ANOTHER Vs. NIRMAL SINGH AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the award dated 17.04.2015 passed by Motor Accidents Claims Tribunal, Patiala (hereinafter referred to as the 'Tribunal').

(2.) The only issue raised by the appellants in the present case is that no future prospects have been awarded.

(3.) Learned counsel for the Insurance Company contended that the excess amount has already been awarded under the conventional heads and hence there is no need of enhancement for loss of dependency.