- (1.) C M-6728-CII-2010 There is delay of 173 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed. The present appeal has been preferred against the award dated 01.12.2009 passed by learned Motor Accidents Claims Tribunal, Narnaul (hereinafter called the Tribunal), vide which the appellantsclaimants have been awarded a sum of Rs.4,42,000/- as compensation on account of death of Shekar in the motor vehicle accident which took place on 01.5.2007.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that the deceased was a young man of 22 years of age but the learned Tribunal has not awarded any future prospects towards his income. The learned Tribunal has also not awarded any amount of compensation towards the loss of love and affection to his mother and loss to estate.;