SNEH PRASHAR,J. - (1.) The Claimants-appellants being parents of the deceased Nitesh Kumar Singh, who lost his life in a road side accident on 13.10.2013, have filed the present appeal for enhancement of the compensation awarded by learned Motor Accident Claims Tribunal, SAS Nagar Mohali, (hereinafter referred to 'the Tribunal') vide award dated 20.11.2014 passed in Claim Petition No.RT-29 of 6.11.2013/20.2.2014.
(2.) The submissions made by Ms.Amandeep Kaur, Advocate representing the appellants and Mr.Paul S.Saini, Advocate for respondent No.2- Insurance Company have been heard and record perused.
(3.) Learned counsel for the appellants raised two fold arguments (i) the income of the deceased assessed by learned Tribunal is very less and (ii) nothing was awarded on account of loss of love and affection.;