- (1.) This judgment shall dispose of both the appeals referred above which have arisen out of the same award dated 01.04.2013, passed by learned Motor Accidents Claims Tribunal, Jind (hereinafter called the 'Tribunal'), vide which appellants-claimants of FAO No.3629 of 2013 have been awarded compensation to the tune of Rs.2,62,000/- along with interest at the rate of 9% per annum on account of death of Shalender in the motor vehicular accident which took place on 25.06.2012.
(2.) Fao No.3629 of 2013 has been filed by the appellantsclaimants for enhancement of the amount of compensation. FAO No.10309 of 2014 has been filed by Shri Ram General Insurance Company Ltd. (respondent No.2 in the claim petition) to assail the award.
(3.) Learned counsel for the appellants-claimants contended that no future prospects have been awarded by the learned Tribunal towards the income of the deceased. The multiplier has also been wrongly applied as per the age of the parents. No amount has been awarded by the learned Tribunal towards love and affection. Thus, he contended that the compensation awarded by the learned Tribunal is highly inadequate.;