BIBHA SHARMA Vs. HANUMAN RAM BISHNOI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both aforesaid miscellaneous appeals are arising out of the common award dtd. 31/10/2017 passed by learned Presiding Officer, Motor Accident Claim Tribunal, Ranchi in Motor Accident Claim case No. 158 of 2014, as such both are taken together for hearing and adjudication.

(3.) The appellants of Miscellaneous Appeal i.e. M.A. No.52 of 2018 happens to be claimants before the learned Tribunal who have challenged the impugned award for enhancement of compensation amount in view of the facts that 40% of monthly income of the deceased has not been added to the future prospect while computing the compensation amount.