N.K.Jain, J. - (1.) Heard learned Counsel for the appellant and examined the impugned award dated 29th September, 2006 passed by the learned Additional District & Sessions Judge (Fast Track) No.1 & Judge, motor Accident Claims Tribunal, Sikar, in Accident Claim No. 174/2004. The learned Tribunal awarded a total compensation of Rs. 11,77,664/- in favour of the appellants, with interest at the rate of 6.25% per annum from the date of filing of the application i.e. 16th July, 2004, as under: 1. Rs.11,11,664/- For loss of income 2 Rs. 20,000/- For loss of consortium 3. Rs. 20,000/- For loss of love and affection to the applicants No.2 and 3 4. Rs. 20,000/- For loss of love and affection to parents 5. Rs. 5,000/- For funeral expenses 6. Rs. 1,000/- For transportation, etc.
(2.) I have considered the submissions of the learned Counsel for the appellants and examined the impugned Award.
(3.) The only grievance of the learned Counsel for the claimant-appellants is that the learned Tribunal committed an illegality in not considering the future prospects of the deceased while calculating the amount of compensation, particularly while calculating the amount of compensation under the head of loss of income.;