- (1.) The present appeal has been filed by the claimants-appellants against the award dated 18.3.94 passed by the Motor Accidents Claims Tribunal, Kurukshetra (hereinafter referred to as 'the Tribunal') in M.A.C.T. Case No. 116 of 1992 Ravinder Kaur v. Roop Lal, for enhancement of compensation granted on account of death of their son Amandeep Singh alias Happy, aged about 4 years in a motor vehicle accident.
(2.) The claimants-appellants have stated in their claim petition that the deceased was their only male child and that they have no capacity to produce another child.
(3.) The brief facts of the case are that the respondent No. 1 was the owner and respondent No. 2 was the driver, whereas respondent No. 3 was insurer of the offending vehicle bearing registration No. HPS 4794. They contested the claim petition filed by claimants and on the pleadings of the parties, following issues were framed: "(1) Whether the accident in question took place because of rash and negligent driving of respondent driver OPP (2) If issue No. 1 is proved, to what amount, if any, are petitioners in each case entitled to as compensation and from whom OPP (3) Relief.";