- (1.) The present appeal has been preferred by the appelalntsclaimants against the award dated 09.05.2014 passed by the learned Motor Accidents Claims Tribunal, Kurukshetra (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded compensation to the tune of Rs.5,00,000/- on account of death of their son Jaimal in the motor vehicular accident, which took place on 07.05.2013.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and have gone through the paper-book carefully.;