- (1.) The present appeal has been preferred against the award dated 08.08.2013 passed by the learned Motor Accidents Claims Tribunal Moga (hereinafter called the "Tribunal"), vide which the appellantsclaimants have been awarded compensation to the tune of Rs. 4,54,960/- on account of death of Vikramjeet Kumar alias Vicki in the motor vehicular accident which took place on 09.12.2010
(2.) The present appeal has been filed by the appellants-claimants for enhancement of amount of compensation.
(3.) Learned counsel for the appellants contended that learned Tribunal has determined the income of the deceased only Rs. 3000/- per month. Learned counsel for the appellants contended that even the minimum wages of an unskilled labourer in Punjab at that time was Rs. 4260/- per month. He further contended that no future prospects have been awarded to the income of the deceased. No amount on account of loss of love and affection has been awarded to the claimants. The funeral expenses have also been awarded less.;