- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 02.12.2011 passed by the learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter referred to as "the Tribunal"), whereby the appellants-claimants have been awarded compensation to the tune of Rs.5,64,068/- on account of death of Vikram Singh in the motor vehicular accident which took place on 25.10.2010.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) I have heard Mr.Atul Yadav, Advocate, learned counsel for the appellants, Mr. M.B.Jain, Advocate, learned counsel for respondent No.3-Insurance Company and have meticulously examined the record of the case.;