- (1.) The present appeal has been preferred against the award dated 23.07.2013 passed by the learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded compensation to the tune of Rs. 7,28,144/- along with interest at the rate of 7.5% per annum on account of the death of Hazara Singh in the motor vehicular accident which took place on 22.07.2011 near Gurudwara Khichadi Sahib Balbehra, Distt. Patiala.
(2.) The present appeal has been filed by the appellants-claimants for enhancement of amount of compensation.
(3.) Learned counsel for the appellants contended that the deceased was a retired Subedar from the Indian Army. He was also an agriculturist. The learned Tribunal has taken into consideration the agricultural income of the deceased. No future prospects have been awarded to the income of the deceased. The deduction towards personal and living expenses has also been applied wrongly. Similarly, the multiplier applied by the learned Tribunal is also wrong. Thus, he contended that the compensation awarded by the learned Tribunal is highly inadequate.;