SMT. RAJIYA BANO Vs. HARI RAM

JUDGEMENT

(1.) Appellants have filed this appeal, challenging the award dated 04.07.2017 passed by the Tribunal, seeking enhancement of compensation.

(2.) Learned counsel for the appellants has submitted that the Tribunal has failed to grant compensation towards future prospects of the deceased. In support of his arguments, learned counsel has placed reliance on the judgment of the Honourable Supreme Court in National Insurance Company Limited Vs. Pranay Sethi and others AIR 2017 (SC) 4973, wherein it was held as under:-

(3.) Learned counsel for the respondents have opposed the appeal.