- (1.) Cm-2506-Cii-2015 There is delay of 292 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Learned counsel for the applicants-appellants submitted that they do not claim the interest on the enhanced amount of compensation, if any, for the period of delay caused in filing the present appeal. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 292 days in filing the present appeal is hereby condoned. Main Appeal The present appeal has been preferred by the appellantsclaimants against the award dated 20.11.2013, passed by the learned Motor Accidents Claims Tribunal, Sonepat (hereinafter called the 'Tribunal'), vide which the claimants have been awarded compensation to the tune of Rs.4,08,000/- on account of death of Vikas in the motor vehicular accident which took place on 05.02.2012.
(2.) The present appeal has been preferred by the claimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants-claimants contended that the income of the deceased has been taken to be on lower side by the learned Tribunal. The minimum wages in the year 2009 were more than 5300/- per month. He further contended that no future prospects have been awarded towards the income of the deceased. The multiplier has also been applied wrongly as per the age of the claimants. Less amount has been awarded towards funeral expenses and no amount has been awarded towards love and affection. Thus, he contended that the learned Tribunal has not awarded the just compensation.;