AMARJEET CHAUDHARY, J. - (1.) THE Motor Accident Claims, Tribunal Patiala, on a claim petition under Section 110 of the Motor Vehicles Act filed by the claimants had awarded a sum of Rs. 15,300/- with 6% interest as compensation from the date of the claim petition on account of death of Brij Lal who died in a road accident on 25.2.1974.
(2.) BEING dissatisfied with the impugned award, the claimants have filed the present appeal praying for enhancement of the compensation. In the case in hand, the death of the deceased is not in dispute. The only dispute is with regard to the manner in which the accident had taken place.
(3.) THE Counsel for the appellants contended that while awarding a compensation of Rs. 15,300/- the Tribunal had not taken into consideration the age of the deceased who was 32 years at the time of his death.;