Permanent employees’ motor accident compensation must include future prospects and conventional heads.

The appellants, comprising the widow and two children of Lt. Col. Sukhwinder Singh Sandhu, filed an appeal seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Kapurthala, in a claim petition under Section 166 of the Motor Vehicles Act, 1988.

The deceased died in a motor vehicle accident involving Military Jonga No. BA-82-B-208857, which the Tribunal found to have been driven rashly and negligently by respondent No. 2.

By award dated 05.03.2002, the Tribunal granted compensation of ₹6,16,000 with interest at 8% per annum from the date of filing of the claim petition until realization.