- (1.) The present appeal has been preferred against the award dated 24.09.2014, passed by learned Motor Accidents Claims Tribunal, Rupnagar (hereinafter called the 'Tribunal'), vide which the appellants-claimants have been awarded compensation to the tune of Rs.13,84,000/- along with interest at the rate of 9% per annum from the date of of filing the claim petition till realisaiton on account of death of Onkar Singh in the motor vehicular accident, which took place on 26.08.2013.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Notice to the appeal as well as application for additional evidence was issued to both the respondents. Respondents No.1 & 2 were duly served personally but none of them have come present, so they are proceeded against ex parte.;