- (1.) The present appeal has been preferred by the claimantappellants, seeking enhancement of the amount of compensation awarded vide impugned award dated 14.12.2011, passed by the learned Motor Accident Claims Tribunal, Yamuna Nagar at Jagadhri (for short, 'the Tribunal').
(2.) The learned counsel contends that the learned Tribunal erred in applying the deduction to the extent of 1/2. Nothing has been provided for future prospects. It is further submitted that no compensation has been awarded on account of loss of consortium etc.
(3.) There is no assistance on behalf of the respondents.;