SAVITA Vs. MUNSHI RAM

JUDGEMENT

(1.) The claimant-appellants have filed this appeal under Section 173 of the Motor Vehicles Act, 1988 for enhancing of amount of compensation against the judgment/award dated 1.3.1998 passed by the Motor Accident Claims Tribunal, Behror District Alwar in Motor Accident Claims Case No. 144 / 1993.

(2.) Only contention of learned counsel for the claimant-appellants is that the learned Tribunal, while awarding compensation in respect of death of late Sh. Ramkhiladi who was holding the post of Police Constable, his future prospects have not been taken into consideration.

(3.) So far as, the age and income of the deceased are concerned, the same have not been disputed by the appellants.