- (1.) Cm-15116-Cii-2013 There is delay of 74 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 and the delay of 74 days in filing the present appeal is hereby condoned. Main Appeal The present appeal has been preferred by the appellants- claimants against the award dated 26.11.2012 passed by the learned Motor Accidents Claims Tribunal, Rewari (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded a sum of Rs.4,73,772/- as compensation on account of death of Prem Kumar on 02.05.2011 as a result of injuries suffered by him in the motor vehicular accident, which took place on 01.05.2011.
(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 a young man of 22 years of age. The learned Tribunal has not added any amount towards the future prospects to the income of the deceased. He further contended that there were three dependents of the deceased. The learned Tribunal has wrongly deducted 50% of the income of the deceased towards his personal and living expenses instead of 1/3rd. He further contended that less amount has been awarded towards funeral expenses. Thus, he contended that the learned Tribunal has not awarded the just compensation.;