SURAJ MAL KUMAWAT Vs. RAMESH KUMAR

JUDGEMENT

(1.) The present civil misc. appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the appellants-claimants aggrieved with the judgment and award dtd. 28/2/2000 passed by the Court of Motor Accident Claims Tribunal, Jaipur and Rajasthan State Co-operative Tribunal, Jaipur (for short 'the Tribunal') in Motor Accident Claim Case No. 298/94, whereby an amount of Rs.

(2.) ,21,000/- has been awarded by way of compensation on account of death of Trilok Chand in an accident which occurred on 16/1/1994. 2 The Tribunal after framing the issues, evaluating the evidence available on record and hearing counsel for the parties, decided the claim petition of the appellants-claimants awarding compensation to the tune of Rs.2,21,000.00 under various heads in favour of the appellants-claimants.

(3.) Learned counsel appearing for the appellants-claimants submits that no amount towards future prospects has been awarded and no amount has been awarded under the conventional heads in the light of the judgment of the Hon'ble Supreme Court in the case of National Insurance Company Ltd. v. Pranay Sethi & Ors. : (2017) 16 SCC 680. Counsel for the appellants further prays that re-computation of the award in the present case may be done in the light of the judgment of Hon'ble Apex Court in the case of Pranay Sethi (supra).