- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 14.06.2008, passed by learned Motor Accidents Claims Tribunal, Gurgaon (hereinafter called the 'Tribunal') vide which the compensation to the tune of Rs.7,11,958/- along with interest @ 7.5% per annum from the date of filing the claim petition till realisation, has been awarded on account of death of Vineet Sharma in the motor vehicular accident, which took place on 15.07.2006.
(2.) The present appeal has been preferred for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that the deceased was only 29 years of age. He was employed as Business Promotion Executive with We 'R' Info Tech Udyog Vihar, Gurgaon and was a qualified person but no future prospects have been added to the income of the deceased. He further contended that even the income of the deceased has been taken to be on the lower side. The appointment letter Ex.27 shows that the salary of the deceased was Rs.7500/- per month. He further contended that multiplier of 15 has been wrongly applied. As per the age of the deceased, the multiplier of 17 should have been applied. He further contended that less amount has been awarded towards the other conventional heads. No amount has been awarded towards loss of love and affection to the children.;