JUDGEMENT
Puneet Gupta, J. -
(1.)In the claim petition filed by the appellants herein against the respondents for compensation on account of death of Harbans Lal, husband of appellant No.1, father and son of appellant Nos. 2 and 3 respectively of said Harbans Lal, in a motor vehicle accident, the learned Motor Accident Claims Tribunal, Jammu awarded compensation to the tune of Rs.11,28,000.00 along with the interest @ 7.5% per annum from the date of filing of claim petition till the amount is liquidated. The appellants seek enhancement of the compensation on the ground that the Tribunal has not taken into consideration future promotional prospects of the deceased while awarding the compensation, the multiplier has also been wrongly applied by the Tribunal while taking into consideration the age of the victim and lastly no compensation for loss of estate, love and affection has been awarded by the Tribunal in favour of the appellants.
(2.)The respondent No.3/Insurance Company, insurer of the vehicle in question, has appeared through counsel and has contested the appeal arguing that the award is as per law and the appellants have no case to seek enhancement of the compensation.
(3.)The respondent-insurer company has not challenged the award.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.