DARSHAN SINGH, J. - (1.) The present appeal has been preferred against the award dated 15.03.2013, passed by the learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the 'Tribunal') vide which the claimants have been granted compensation to the tune of Rs.21,22,000/ - along with interest @ 7.5% per annum from the date of filing the claim petition till realisation on account of death of Lance Naik Gurinder Singh in a motor vehicular accident who took place on 24.06.2011.
(2.) The present appeal has only been filed for enhancement of amount of compensation.
(3.) I have heard Mr. R.K. Shukla, Advocate, learned counsel for the appellants, Mr. Vinod Gupta, Advocate, learned counsel for respondent No.5 and gone through the paper -book carefully.;