Jitendra Chauhan, J. - (1.) The present appeal has been filed by the claimant- appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Gurgaon (in short 'the Tribunal'), vide award dated 22.12.1998, on account of death of Khushi Khan, in a motor vehicular accident.
(2.) Learned counsel for the appellants contends that the deceased was 40 years of age at the time of his death. He was running a hotel and was also doing agricultural work. He further submits that no amount has been awarded towards future prospects, loss of love care and children, loss of consortium and funeral expenses.
(3.) On the other hand, the learned counsel appearing for the Insurance Company submits that just and appropriate compensation has been awarded by the learned Tribunal. He prays for the dismissal of the appeal.;