- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 07.08.2014, passed by learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the 'Tribunal') vide which they have been awarded compensation to the tune of Rs.5,26,000/- along with interest @ 7.5% per annum from the date of filing the petition till realisation on account of death of Bakshish Singh in the motor vehicular accident, which took place on 30.12.2012.
(2.) The present appeal has been preferred for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that no future prospects have been awarded towards the income of the deceased. He was 52 years of age at the time of the death. He was skilled carpenter and was earning Rs.40,000/- per month. 15% of his income should have been added towards future prospects. He further contended that less amount has been awarded towards loss of love and affection to the children and towards funeral expenses. No amount has been awarded towards loss to estate. Thus, he contended that the compensation awarded by the learned Tribunal is inadequate.;