JASSA RAM Vs. SURENDAR SINGH

JUDGEMENT

(1.) The present appeal is disposed of finally with the consent of the learned counsel for the parties.

(2.) The present appeal has been preferred against the judgment and award dated 11.12.2013 passed by the Motor Accident Claims Tribunal, Bikaner whereby the appellant has been awarded a compensation of Rs. 10,59,871/- on account of injuries suffered by the him due to the accident which occurred on 5.6.2010.The admitted position in the present case is that the appellant was an agriculturist and was 28 years of age at the time of accident. The present appeal has been preferred for enhancing the amount awarded by the Tribunal vide its judgment and award dated 11.12.2013.

(3.) Learned counsel for the appellant vehemently submitted that the learned Tribunal has not considered any amount towards future prospects in the light of the judgment rendered by Hon'ble the Supreme Court in the case of Sanjay Verma Vs. Haryana Roadways reported in 2014 ACJ 692 and Pappu Deo Yadav Vs. Naresh Kumar and Ors. Reported in AIR 2020 SC 4424. He therefore, submits that same should be awarded by enhancing the compensation suitably.