- (1.) The present appeal has been preferred against the award dated 20.7.2001 passed by the learned Motor Accident Claims Tribunal, Yamunanagar at Jagadhari whereby the claimants have been awarded the compensation to the tune of Rs. 1,98,000/- on account of death of Rajinder @ Kala in the motor vehicular accident which took place on 13.5.1999.
(2.) The present appeal has only been preferred for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that the deceased was a driver by profession and was getting Rs. 3,000/- per month as salary but the learned Tribunal has wrongly taken his income to be Rs. 2900/- per month. She further contended that no future prospects has been awarded towards the income of the deceased. Multiplier has also been wrongly applied as per the age of the parents. The deceased was only 21 years of age and multiplier of 18 should have been applied. The funeral expenses have only been awarded Rs. 3,000/-. Thus, she contended that the Tribunal has not awarded the just and appropriate compensation. She further contended that no amount on account of loss of love and affection has been awarded to the mother of the deceased.;