- (1.) Cm-6214-Cii-2012 There is delay of 94 days in re-filing the present appeal. The appellants have filed an application under Section 151 of the Code of Civil Procedure, 1908 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 94 days in re-filing the present appeal is hereby condoned. Main Appeal The present appeal has been preferred against the award dated 23.07.2011, passed by the learned Motor Accidents Claims Tribunal, Yamunanagar at Jagadhari (hereinafter called the 'Tribunal'), vide which the appellants-claimants have been awarded compensation to the tune of Rs.5,56,800/- on account of death of Riki Ram in the motor vehicular accident which took place on 05.11.2008.
(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 no future prospects have been awarded towards the income of the deceased. He was 45 years of age. 30% of his income should have been added towards the future prospects. He further contended that no amount has been awarded on account of loss of love and affection to the children and mother of the deceased. The compensation under the other non-conventional heads is highly inadequate. Thus, he pleaded for enhancement of the amount of compensation.;