- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 17.01.2014 passed by the learned Motor Accidents Claims Tribunal, SAS Nagar, Mohali (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded a sum of Rs.19,65,207/- as compensation on account of death of Jagmohan Singh on 23.11.2012 as a result of injuries suffered by him in the motor vehicular accident, which took place on 23.04.2012.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of amount of compensation.
(3.) Learned counsel appearing for the appellants-claimants contended that the deceased was below 40 years of age. The learned Tribunal has added only 30% of his income towards future prospects. It should have been granted 50% of the income of the deceased. She further contended that there were five dependents of the deceased. The learned Tribunal has wrongly deducted 1/3rd of the income of the deceased towards his personal and living expenses instead of 1/4th. She further contended that less amount has been awarded towards loss of consortium and no amount has been awarded towards loss of love and affection. Thus, she contended that the learned Tribunal has not awarded the just compensation.;