- (1.) C M-2667-CII-2016 This application has been filed by the appellants for restoration of the appeal, which was dismissed in default vide order dated 15.01.2016. Mr. Rajbir Singh, Advocate has accepted the notice of the application on behalf of respondent No.3-Insurance Company and stated that he has no objection in restoration of the appeal. So, the present application is hereby allowed. The appeal stands restored to its original number.
(2.) The present appeal has been preferred by appellants Gurvinder Kaur and others against the award dated 02.11.2013 passed by learned Motor Accidents Claims Tribunal, Sirsa (hereinafter called the 'Tribunal') vide which the claimants have been awarded the compensation to the tune of Rs.13,70,000/- along with interest @ 7.5.% per annum from the date of filing the present petition till realisation on account of death of Malkeet Singh in the motor vehicular accident, which took place on 12.12.2012.
(3.) The present appeal has only been preferred for enhancement of the amount of compensation.;