- (1.) Leave granted.
(2.) This appeal has been filed by the appellant-claimants against the Judgment and order dated 25.07.2013 passed in FAO No. 1652 of 2010 by the High Court of Punjab and Haryana at Chandigarh, wherein the High Court has partly allowed the appeal by enhancing the amount of compensation to Rs.17,10,000/- from Rs.2,00,000/- as awarded by the Motor Accidents Claims Tribunal, Sonepat (for short 'the Tribunal') in its award.
(3.) The necessary relevant facts are stated hereunder to appreciate the case with a view to ascertain whether the appellants are entitled for further enhancement of compensation as prayed in this appeal.;