- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 16.09.2004, passed by the learned Motor Accidents Claims Tribunal, Hoshiarpur (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded a sum of Rs. 4,29,180/- as compensation on account of death of Manwinderjit Kaur as a result of injuries suffered by her in the motor vehicular accident, which took place on 26.04.2003.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of amount of compensation.
(3.) Learned counsel appearing for the appellants-claimants contended that the deceased was a Teacher. She was getting Rs. 12,736/- per month as salary but the learned Tribunal has wrongly excluded the allowances while taking into consideration the salary of the deceased. He further contended that the multiplier has been wrongly applied. The deceased had five dependents but the Tribunal has wrongly deducted 1/3rd of her income towards her personal and living expenses. The learned Tribunal has also not awarded any future prospects to the income of the deceased. No amount has been awarded towards loss of love and affection to the children. Less amount has been awarded towards loss of consortium to the husband as well as for funeral expenses. Thus, he pleaded that less amount of compensation has been awarded.;