Jitendra Chauhan, J. - (1.) THE present appeal has been filed by the claimant -appellants, seeking enhancement of the compensation awarded by the learned Motor Accidents Claims Tribunal, Karnal (for short 'the Tribunal'), vide award dated 26.7.2010, on account of death of Shish Pal, son of the appellants, in a motor vehicular accident. Learned counsel for the appellants contends that the age of the deceased was eleven years at the time of his death. He was a student of 5th standard. The learned Tribunal awarded a lump sum amount of Rs. 2,32,000/ -, which is highly inadequate.
(2.) ON the other hand, the learned counsel for the respondent No. 2 submits that the compensation awarded by the learned Tribunal is just and appropriate, as the deceased was a minor at the time of his death. Therefore, the present appeal deserves to be dismissed. Despite service, none appeared on behalf of respondent No. 4.
(3.) I have heard the learned counsel for the parties and perused the record carefully.;