- (1.) Amended memo of parties filed by learned counsel for the appellants is taken on record.
(2.) The present appeal has been preferred by the appellantsclaimants against the award dated 19.01.2005 passed by the learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the 'Tribunal'), vide which claimants have been awarded a compensation of Rs.3,99,000/- on account of death of Devender in the motor vehicular accident, which took place on 02.02.2001.
(3.) It was pleaded by the claimants that deceased Devender was 30 years of age at the time of his death. He was owner and driver of three-wheeler and was earning Rs.8000/- per months.;