- (1.) C M-12385-CII-2014 There is delay of 23 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed. The present appeal has been preferred against the award dated 23.09.2013 passed by learned Motor Accidents Claims Tribunal, Narnaul (hereinafter called the Tribunal), vide which the claim petition filed by the appellants-claimants has been partly allowed and a compensation to the tune of Rs.8,72,000/- has been awarded on account of death of Suresh Kumar in the motor vehicle accident which took place on 06.03.2012.
(2.) The present appeal has been preferred by the claimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that the learned Tribunal has applied the wrong multiplier. He has awarded the less amount towards loss of consortium.;