SANGRAM SINGH Vs. RISHAL SON OF HUSSAIN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 173 of Motor Vehicles Act against the judgment / award dtd. 12/10/2017 passed by the Motor Accident Claims Tribunal, Jaitaran, Pali in MACT Case No. 119/2013, whereby learned Tribunal awarded a sum of Rs.5,73,128.00 as compensation.

(2.) The brief facts of the case are as under:-

(3.) The instant appeal has been filed for enhancement of the amount of compensation on various grounds. However, during the arguments, learned counsel for the appellants raised only on two grounds. He did not insist on rest of the grounds. As per his first contention learned Tribunal committed error in not awarding any amount towards future prospects of the deceased while ascertaining income of the deceased. Secondly, learned counsel for the appellants contended that learned Tribunal awarded only Rs.15,000.00 each to mother and father of deceased under the head of loss of love & affection and Rs.5,000.00 for funeral expenses and Rs.2,000.00 for transportation, whereas, as per judgment of the Hon'ble Apex Court in the matter of National Insurance Company vs. Pranay Sethi & Ors. : AIR 19 2017 SC 5157, in the conventional heads minimum Rs.77,000.00 is awardable.