FARMEED BEGUM Vs. UOI AND ORS

JUDGEMENT

(1.) This appeal is directed against the award of the Motor Accident Claims Tribunal, Rajouri (hereinafter referred to as "the Tribunal") dated 21.02.2019 passed in File No.75/Claim titled "Farmeed Begum and ors vs. UOI and ors'.

(2.) The appellants, i.e widow, sons and daughter of the deceased Mohd Mushtaq, who died in a vehicular accident have filed this enhancement appeal on the ground that as provided in the case of National Insurance Company Ltd vs. Pranay Sethi and ors, AIR 2017 SC 5157, the increase by 10% towards future prospectus has not been taken note of by the Tribunal. The appellants also find fault with the impugned award on the ground that the amount awarded under the conventional heads is also not in tune with the principles laid down by the Supreme Court in the case of Pranay Sethi (supra).

(3.) Before considering the grounds taken by the appellants in this appeal seeking enhancement of the compensation, it would be appropriate to briefly note few facts leading to filing of this appeal.