- (1.) The present appeal has been preferred by appellants claimants against the award dated 04.04.2012, passed by the learned Motor Accidents Claims Tribunal, Amritsar (hereinafter called the 'Tribunal'), vide which the appellants-claimants have been awarded compensation to the tune of Rs.2,59,200/- as compensation on account of death of Manjit Singh in the motor vehicular accident, which took place on 26.06.2011.
(2.) The present appeal has been preferred by the appellants- claimants for enhancement of the compensation.
(3.) There was no dispute of liability, so the notice to respondent No.2 was dispensed with. Respondents No.4 & 5 are the married daughters of deceased Manjit Singh. No relief has been claimed by the appellants against them in the present appeal, so notice qua them was also dispensed with.;