Jitendra Chauhan, J. - (1.) The present appeal has been filed by the claimants- appellants, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Kurukshetra (for short 'the Tribunal'), vide award dated 18.08.1993, on account of the death of Sawinder Singh, in a motor vehicular accident.
(2.) Learned counsel for the appellants contends that the deceased was 40 years of age at the time of accident and he was running a cloth shop. The learned Tribunal assessed his income at Rs. 1,200/-per month. He contends that the deceased left behind four dependents, i.e. widow and three minor children. Therefore, in view of Sarla Verma and others v. DTC and another, 2009(3) RCR (Civil) 77, the deduction of 1/4th towards personal expenses should have been taken.
(3.) The learned counsel lastly argued that no compensation has been awarded under the heads of future prospects, loss of consortium, funeral expenses, love and affection and loss of love, care and guidance to the children.;