- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 01.10.2015, passed by learned Motor Vehicles Claims Tribunal, Patiala (hereinafter called the 'Tribunal'), vide which they have been awarded compensation to the tune of Rs.13,05,000/- on account of death of Lakhwinder Singh in the motor vehicular accident which took place on 27.05.2014.
(2.) Learned counsel for the appellants-claimants contended that the learned Tribunal has not awarded any future prospects towards the income of the deceased. He was working as a taxi driver. His income was bound to increase with the passage of time. So, 50% of the income of the deceased should have been added towards the future prospects.
(3.) On the other hand, learned counsel for the respondentInsurance Company contended that the deceased was not holding any permanent job. So, the learned Tribunal has not rightly added the future prospects to the income of the deceased.;