ROSHAN Vs. DASRATH SINGH

JUDGEMENT

(1.) The challenge in the present appeal is to the award dtd. 27/3/2004 passed by learned Judge, Motor Accident Claims Tribunal, Salumbhar (ADJ No.2), Udaipur, on the file of M.A.C. Case No.306/2002, wherein and whereby the claim of the appellants for enhancing compensation was partly allowed granting a compensation of Rs. 2,42,400/- with interest.

(2.) The present appeal is filed by the claimants-appellants. The contention of the learned counsel appearing for the claimants- appellants is that the Tribunal below has not appropriately awarded the compensation, more particularly the grant of benefit of future prospects by applying appropriate multiplier and deduction towards personal expenses and amounts awarded under conventional heads.

(3.) The learned counsel appearing for the Insurance Company has contended that the Tribunal has rightly fixed the compensation considering the factors prevailing at that time and such a compensation requires no interference by this Court.