SHARMILA KANWAR Vs. RAMJI LAL

JUDGEMENT

(1.) Appellants have filed this appeal challenging the award dtd. 23/2/2013 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.

(2.) Learned counsel for the appellants have submitted that the tribunal has erred in taking the income of the deceased as Rs.1,30,000.00 per annum. In-fact, the same was liable to be taken as Rs.1,56,000.00 per annum in view of the last income tax return of the deceased proved on record. Appellants have not been granted compensation towards loss of future prospects of the deceased. In support of his arguments, learned counsel has placed reliance on the decision of the Hon'ble Supreme Court in National Insurance Company Limited Versus Pranay Sethi and others AIR 2017 (SC) 4973, as under:-

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