SHAISTA AND OTHERS Vs. JAGDEEP SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal involves the issue regarding awarding of future prospects in case where the deceased was 26 years of age and the amount to be awarded under conventional heads.

(2.) Sher Khan aged 26 years, met with a motor vehicular accident on 18.7.2014. The offending vehicle in the said accident was bus bearing registration No.HR-58-A-7531. Sher Khan was going on his motor cycle bearing registration No.HR-71-C-6244, as a result of the impact of the bus, he received injuries and died on the spot.

(3.) A claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') was filed by the legal heirs of the deceased. The Tribunal calculated the loss of dependency as Rs.13,60,000/- and further awarded a sum of Rs.1,00,000 for loss of consortium, Rs.50,000/- towards loss of love and affection to daughter-claimant No.2 and Rs.25,000/-each for loss of love and affection to claimants No. 3 and 4 and Rs.25,000/- as funeral expenses, total Rs.15,85,000/- was awarded alongwith interest at the rate of 8% per annum.