BALJINDER KAUR Vs. HARSH CONSTRUCTION

JUDGEMENT

(1.) The appellants claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act being aggrieved of the judgment-cum-award dtd. 25/2/2009 passed by the learned Judge, Motor Accident Claims Tribunal, Bikaner in MAC No.187/2004 whereby, the appellants being the dependents of late Dr. Santokh Singh (deceased), were awarded an amount of Rs.13,62,000.00 alongwith interest @ 7.5% per annum towards compensation owing to the death of Dr.Santokh Singh in a road accident which took place on 2/5/2004.

(2.) Learned counsel for the appellants/claimants submits that the learned Tribunal erred in not awarding the future prospects. He further submits that a meagre amount of Rs.5,000.00 has been awarded towards the funeral expenses, Rs.10,000.00 for the loss of love and affection to appellant/claimant no. 1 and Rs.5,000.00towards loss of parental consortium which needs reconsideration.

(3.) Learned counsel for the appellants/claimants also submits that learned Tribunal has wrongly deducted Rs.1,29,064.00 from the income of the deceased towards different Saving Schemes which require reconsideration.