- (1.) The present appeal has been preferred against the award dated 17.08.2013, passed by the learned Motor Accidents Claims Tribunal, Panchkula (hereinafter called the Tribunal), vide which appellant-claimant No.1 Smt. Kamlesh Devi has been awarded compensation to the tune of Rs.5,50,000/- on account of death of her son Rajiv alias Raju in the motor vehicular accident, which took place on 22.6.2011.
(2.) The present appeal has been preferred by appellants- claimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that the learned Tribunal has not added the future prospects to the income of the deceased. The deceased was 25 years of age. 50% of the income of the deceased should have been added towards the future prospects. He further contended that the multiplier has also been wrongly applied as per the age of the parents, which should have been applied as per the age of the deceased. No amount has been awarded to appellant-claimant No.1, the mother of the deceased, towards loss of love and affection. Thus, he contended that the learned Tribunal has awarded the inadequate amount of compensation.;