RAM KUMAR Vs. CHATAR SINGH

JUDGEMENT

(1.) Appellants have filed this appeal, challenging the award dtd. 30/6/2014 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.

(2.) Learned counsel for the appellants has submitted that the amount of compensation granted by the Tribunal is on a lower side and requires enhancement. Compensation amount has not been awarded to the appellants towards loss of future prospects. In support of his arguments, learned counsel has placed reliance on the judgment of the Hon'ble Supreme Court in National Insurance Company Limited v. Pranay Sethi and others AIR 2017 (SC) 4973, wherein it was held as under:-

(3.) Learned counsel has further submitted that the direction be issued to the Insurance Company to pay the amount of compensation to the appellants and thereafter, recover the same from owner of the vehicle. In this regard, learned counsel has placed reliance on the decision of the Hon'ble Supreme Court in Shamanna and Ors. v. The Divisional Manager, The Oriental Insurance Co. Ltd. and Ors. (2018) 9 SCC 650, wherein, it was held as under:-