RAJAN Vs. PRAHALAD SINGH

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been directed against the award dtd. 1/3/2002 passed in Claim Case No.965/1998 on the file of learned Motor Accident Claims Tribunal Judge, Rajsamand, wherein and whereby the claim of the appellants seeking compensation against the respondents was partly allowed holding the respondents jointly and severely liable to pay compensation of Rs.4,88,444.00 with interest @ 9% per annum.

(2.) The present appeal is at the instance of the claimants. The challenge in the present appeal is to the quantum of compensation granted by the Tribunal.

(3.) The contention of the learned counsel for the appellants is that the quantum of compensation granted by the Tribunal was on the lower side. The Tribunal has not properly assessed the annual income of the deceased. He further contends that other benefits granted under the conventional heads were also not proper and future prospects were also not taken into consideration. It is also contended that the deduction towards personal expenses was not properly fixed depending on the number of dependents. In these circumstances, he requests for enhancement.