Darshan Singh, J. - (1.) The present appeal has been preferred against the award dated 01.10.2009, passed by the learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the "Tribunal"), whereby the appellants-claimants have been awarded compensation to the tune of Rs. 2,45,100/- on account of death of their son Som Nath in the motor vehicular accident which took place on 17.05.2008.
(2.) The present appeal has been preferred by the appellants-claimants for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the record carefully.;