BISMILLAH Vs. JUBER KHAN

JUDGEMENT

(1.) Appellants have filed this appeal, challenging the award dtd. 24/5/2017 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.

(2.) Learned counsel for the appellants has submitted that the appellants have not been granted compensation towards loss of future prospects of the deceased. Income of the deceased has also been taken on a lower side, whereas, the same was liable to be taken as Rs.5,226.00 per month in view of the minimum wages fixed by the State, at the relevant time. In support of his arguments, learned counsel has placed reliance on the judgment of the Hon'ble Supreme Court in National Insurance Company Limited Versus Pranay Sethi and others AIR 2017 (SC) 4973, wherein it was held as under:-

(3.) Learned counsel for respondent No. 3 has opposed the appeal and has submitted that the compensation amount granted by the Tribunal did not require any enhancement.