PATASI DEVI Vs. GANI KHAN

JUDGEMENT

(1.) This appeal for enhancement of compensation is directed against the judgment and award dated 09.09.2013 passed by Motor Accident Claims Tribunal, Ajmer (for short 'the Tribunal'), whereby the Tribunal awarded a sum of Rs.6,76,790/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition.

(2.) Learned counsel for the appellants has submitted that the Tribunal committed an error in awarding lesser compensation. The Tribunal has taken the income of the deceased on the lower side. The Tribunal has erred in awarding lesser amount towards future prospects of the deceased. It is also submitted that amount awarded towards conventional heads is also on the lower side.

(3.) On the other hand, learned counsel for the respondent No.2 has opposed the appeal.