SMT MANJU LATA Vs. JAGAT ALIAS DESHRAJ

JUDGEMENT

(1.) This appeal for enhancement of compensation is directed against the judgment and award dated 16.07.2015 passed by the Motor Accident Claims TribunalAdditional and District Sessions Judge, Khetri, District Jhunjhunu (for short 'the Tribunal'), whereby the tribunal passed an award in favour of the claimants and awarded a sum of Rs. 4,30,600.00 as compensation along with interest @ 9% per annum with effect from 23.01.2002.

(2.) Learned counsel for the appellants has submitted that the tribunal committed an error in awarding lessor compensation. The tribunal has not awarded any amount towards future prospects of the deceased. Learned counsel for the appellants has placed reliance on the judgement of the Honourable Apex Court in the case of National Insurance Company Limited Vs. Pranay SethiOrs., reported in AIR 2017 SC 5157. Learned counsel for the respondent No.3 has opposed the appeal.

(3.) I have considered the submissions made by the learned counsel for the parties and have perused the material available on record.