- (1.) C M-24234-CII-2015 There is delay of 145 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay in filing the present appeal stands condoned. FAO No.732 of 2014 The present appeal has been preferred by the appellantsclaimants against the award dated 26.02.2015 passed by learned Motor Accidents Claims Tribunal, Kurukshetra (hereinafter called the 'Tribunal'), vide which the claimants have been awarded compensation to the tune of Rs.11,05,100/- on account of death of their son Rajesh Kumar in the motor vehicular accident, which took place on 13.11.2012.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants-claimants contended that the deceased was earning Rs.15,000/- per month as in addition to his studies, he was also working as electrician but the learned Tribunal has taken the income of the deceased only to the tune of Rs.6050/-, treating him to be a labourer. He contended that the income of the deceased should have been taken to be Rs.15,000/- per month. Thus, the just compensation has not been awarded.;