- (1.) Service of respondent No. 1-Manjeet Singh is dispensed with as the Insurance Company is primarily held liable for the compensation.
(2.) This appeal has been filed by the appellants-legal representatives of the deceased Jagdish who died in a road accident taking place on 18.11.2000 for enhancement of the amount of compensation. The learned Tribunal awarded Rs. 2,52,000/- as compensation and also granted Rs. 10,000/- towards funeral expenses. Learned Tribunal has assessed the income of deceased @ Rs. 2100/- per month but deducted 1/3rd of the amount towards personal expenditure which according to the principles laid down in Sarla Verma and others Vs. Delhi Transport Corporation, 2009 6 SCC 121should have been only 1/4th as number of dependents are 5 even if appellant No. 6 the father is held to be not a dependent.
(3.) The contention of learned counsel for the appellants is that no addition has been made towards the future prospects but learned counsel for respondent No. 4-Insurance Company submits that the matter with regard to addition of future prospects has been referred to larger Bench by Hon'ble Supreme Court vide order dated 2.7.2014 passed in SLP (Civil) No. 8058 of 2014 (National Insurance Co. Ltd. Vs. Pushpa, and others) in respect of the victim who was not in a regular job of the Government Department.;