MOHANI DEVI Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is heard and disposed of finally.

(2.) The present appeal has been preferred by the appellants against the Judgment and Award dated 27.09.2017 passed by the Motor Accident Claims Tribunal, Ratangarh, District Churu in MACT Case No. 47/2016 whereby, an amount of Rs. 6,53,000/- was awarded by the Tribunal on account of the death of Kishna Ram @ Krishan Kumar in the accident which occurred on 10.07.2016.

(3.) Learned counsel for the appellants submits that the learned Tribunal has assessed the compensation on the lower side and therefore, the same is required to be enhanced suitably. He further submits that the learned Tribunal while deciding the Issue No. 4 has taken into consideration the income of the deceased as Rs. 6,000/- p.m. whereas, the deceased was having a license for driving the transport vehicle. He was having two tractors which were being used in the agriculture work and the deceased was also involved in the farming activities. Thus, the income earned per month by the deceased was much beyond the income assessed by the Tribunal. He, therefore, submits that the same is required to be enhanced suitably. He further submits that no amount has been awarded towards the future prospects in the light of the Judgment of Hon'ble Supreme Court in the case of National Insurance Company Ltd. vs. Pranay Sethi (2017) SC 5157.