KESHAR AND ORS. Vs. HARKESH AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the claimants appellant against the judgment and award passed by the Tribunal. Brief facts of the case are that the claimants filed a claim petition before the Tribunal with regard to death of Gopi Lal in an accident, which is said to have taken place on 29.2.2000. Thereafter notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the judgment and award dated 21.8.2000 decreeing Rs. 2,01,000/ - as compensation.

(2.) Being dissatisfied with the aforesaid judgment and award, the claimants have filed the aforesaid appeal.

(3.) Learned counsel for the appellants has contended that the Tribunal has committed gross error while not separately assessing the pecuniary and non pecuniary loss and damage claimed by the claimants appellants. The Tribunal has also committed error by not assessing the proper income of the deceased. The Tribunal has further committed error while not taken into consideration the future prospects. The Tribunal has also not applied the proper multiplier. Hence, the impugned judgment and award passed by the Tribunal should be modified.