- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 20.10.2014, passed by the learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded a sum of Rs.14,50,000/- as compensation on account of death of Satpal alias Sant Pal as a result of injuries suffered by him in the motor vehicular accident, which took place on 01.05.2013.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of amount of compensation.
(3.) Learned counsel for the appellants-claimants contended that the learned Tribunal has not awarded any future prospects towards the income of the deceased. The learned Tribunal has also not awarded any compensation on account of loss of love and affection to the minor children and the mother.;