MANGILAL TANWAR Vs. VIJENDRA KUMAR JAT AND OTHERS

JUDGEMENT

(1.) Appellant has filed this appeal, challenging the award dated 21.03.2017 passed by the Motor Accident Claim Tribunal, seeking enhancement of compensation.

(2.) Learned counsel for the appellant has submitted that his prayer is to the limited extent that, although, Tribunal has granted Rs. 3,42,720/- by way of compensation vis-'-vis 51% permanent disability suffered by the appellant, however, appellant has not been granted compensation towards loss of income for future prospects. Appellant was entitled to receive an addition of 25% of the amount of Rs. 3,42,720/- towards his loss of income for future prospects of the appellant.

(3.) Learned counsel for the respondent No.3 has opposed the appeal.