Permanent employees aged 50–60 are entitled to a 15% addition for future prospects.

The appellants, the wife and four children of Nurul Amin Ahmed, sought compensation under Section 166 of the Motor Vehicles Act, 1988, after his death in a motor vehicle accident on 4 July 2014. The deceased was a permanent Government of Assam employee, aged 51.

The Motor Accident Claims Tribunal awarded compensation of ₹15,53,380, calculating loss of dependency using a monthly contribution of ₹10,215, a one-fourth deduction for personal expenses, and a multiplier of 11, but made no addition for future prospects.

The claimants appealed, contending, among other things, that future prospects should be included.

Whether the compensation required recalculation to include future prospects in the deceased’s income

If so, what additional compensation was payable to the appellants

Under National Insurance Co. Ltd. v. Pranay Sethi, (2017) 16 SCC 680, a 15% addition for future prospects applies to the actual salary of a permanently employed deceased aged between 50 and 60 years;

deductions for personal and living expenses and the applicable multiplier are guided by Sarla Verma v. Delhi Transport Corporation

The claim itself was brought under Section 166 of the Motor Vehicles Act, 1988

The Court noted that the deceased was a permanent Government employee aged 51, bringing him within the 15% future-prospects category under Pranay Sethi.

Because the Tribunal had omitted that addition, the Court applied 15% to the Tribunal’s monthly family contribution of ₹10,215, producing an additional ₹1,532.25 per month. Multiplying that amount by 12 and the multiplier of 11 yielded ₹2,02,257 in additional compensation.

The National Insurance Company was directed to pay the additional ₹2,02,257, with interest at the rate awarded by the Tribunal from the date the appeal was filed until realization; the original award otherwise remained undisturbed.