- (1.) Learned counsel for the parties have been heard.
(2.) This appeal is preferred against the award dated 29.10.2004 passed by Motor Accident Claims Tribunal (Tribunal for short), Rewari, whereby compensation to the tune of Rs.10,92,432/- was awarded to the appellants being the widow and sons of the deceased. The appellants have now sought enhancement.
(3.) Without disputing the factum of the liability of the Insurance Company, the Insurance Company has only disputed the quantum of compensation. The appellants want enhancement on the basis of income as also want to be compensated under the conventional heads.;