Jitendra Chauhan, J. - (1.) The present appeal has been filed by the Claimants/appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Gurgaon (for short 'the Tribunal'), vide award dated 29.04.1999, on account of the death of Mohan Lal, in a motor vehicular accident, which took place on 20.11.1997.
(2.) Learned counsel for the appellants submits that the learned Tribunal has wrongly applied the deduction of ⅓rd on account of personal expenses of the deceased keeping in view the number of dependents. The learned counsel further contends that the multiplier has also been wrongly applied. It is further contended that nothing has been awarded towards future prospects, loss of consortium, loss of love and affection, care and guidance of the children.
(3.) On the other hand, the learned counsel for the respondent- State has vehemently argued that the amount of compensation awarded by the learned Tribunal is just and appropriate and does not call for any interference.;